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

State of Bihar - Subsection

Section 10(12) in Bihar Anti Terrorist Squad Rules, 2014

(12)Incidents of terrorism fall under the exceptional circumstances in context of the section 36 of the Police Act, whereby any police officer not below the rank of a Police Sub-inspector of the state cadre may be exclusively attached with the ATS for the purpose of an enquiry or investigation (as defined under the Police Manual Rule 411).