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State of Bihar - Section

Section 5 in Bihar Anti Terrorist Squad Rules, 2014

5. Charter of Duties.

(1)For the purpose of countering terrorism the Squad shall collect intelligence about terrorists and their activities and shall neutralize them by using special tactics and also investigate and prosecute acts of terrorism.
(2)The Anti Terrorist Squad shall also coordinate with their counterpart agencies operating in other States/Central Government agencies and international organizations keeping in view of the fact that terrorism has national and international ramification.