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 4] [Entire Act] State of Bihar - Subsection Section 4(3) in BIHAR SPECIAL ARMED POLICE ACT, 2021 (3)The Government shall appoint to the Special Armed Police such number of Inspectors General, Deputy Inspectors General, Commandants and such other rank police officers, as may be notified.
