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State of Bihar - Section

Section 77 in Bihar Police Act, 2007

77. Refusal to deliver certificate of appointment etc. on ceasing to be a police officer.

- If a person on ceasing to be a police officer does not deliver his certificate of appointment, accoutrements, clothing and other necessaries, which have been furnished to him for the performance of his duties, on conviction by the Magistrate, shall be liable for a fine, which may extend to Ten Thousand Rupees.