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State of Bihar - Section

Section 15 in BIHAR SPECIAL ARMED POLICE ACT, 2021

15. Procedure for court taking cognizance of offence(s) :-

No court shall take cognizance of any offence under this Act when the accused person is a special armed police officer except on a report in writing of the facts constituting such offence and with the previous sanction of an officer authorised by the Government in this behalf.