Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Bihar - Subsection Section 6(2) in BIHAR SPECIAL ARMED POLICE ACT, 2021 (2)Special Armed Police Officer shall not be entitled to be voluntarily discharged from the Force, except in accordance with the terms of the statement which he has signed under this Act.
