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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in Bihar Police Act, 2007

(2)For the purpose of such coordination, the District Magistrate may call for general or special information from the Superintendent of Police and head of other departments, whenever required. The District Magistrate, considering the situation may issue proper order or issue written general instructions.