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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in Bihar Police Act, 2007

(2)Every Special Police Officer on appointment
(a)Take specified training and receive a certificate in a proforma approved by the state government in this regard; and
(b)Have the same power, privileges and immunities as an ordinary Police officer and be liable to the same duties and responsibilities and subject to the same authorities as an ordinary police officer.