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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Bihar Anti Terrorist Squad Rules, 2014

(1)The legal rights and duties enjoined upon the personnel of the Squad shall be governed by the Police Act, Police Manual,Service Conduct Rules, the Code of Criminal Procedure and the laws on terrorism and related crimes enforced from time to time and the directives and guidelines framed under the law by the State Government or the Director General of Police, Bihar.