Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4) in Bihar Anti Terrorist Squad Rules, 2014

(4)Cooperation with public-The services of capable persons may be utilized in such matters like collection of intelligence, secret surveillance, or special technical support. Seminars and workshops shall be organized with the purpose of creating awareness on terrorism and counter measures.