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 15] [Entire Act] State of Bihar - Subsection Section 15(1) in Bihar Police Act, 2007 (1)The Government shall, in order to augment the efficiency of the police service, under the overall control of the Director General of Police, create and maintain an auxiliary technical agency and service as required.
