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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in Bihar Anti Terrorist Squad Rules, 2014

(3)The Inspector General shall carry out a screening of the personnel below the rank of Deputy Superintendents, prior to their induction in the Squad, and get the approval of the Director General as per the Police Order referred to the appendix VII A.