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State of Bihar - Section

Section 26 in Bihar Police Act, 2007

26. Complaint of violation of human rights.

- Complaints against police personnel and officers in connection with the following matter shall be investigated by the state human rights commission constituted under clause 21 of The Human Rights Act, 1993, according to the process determined therein:
(1)Violation or abetment for violation of human rights
(2)Negligence in prevention of such violations.