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State of Bihar - Section

Section 63 in Bihar Police Act, 2007

63. Protection of action taken in good faith.

- In accordance with the provisions of this Act, in connection with any act performed or to be performed in good faith, no case or other legal action against the state government, state police board, its members and staff, any police officer/police accountability authority its member, staff or any person working under the direction of the Board or Authority or member or staff of District Accountability Authority, shall be admissible.