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

State of Bihar - Subsection

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

(10)The personnel of the Squad shall derive their powers of investigation from the Criminal Procedure Code and relevant provisions of the special acts related to the offence and in accordance with the Police Manual. Only a Deputy Superintendent or above can investigate case under UA(P) Act.