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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5) in Bihar Anti Terrorist Squad Rules, 2014

(5)It shall be mandatory upon all units of the State Police to inform the Anti Terrorist Squad as expeditiously as possible on any terrorist incident occurring in any police station of the State. The officers of the concerned unit shall continue to discharge their legal responsibilities until the matter reported has been duly registered for investigation by the Squad.