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 5] [Entire Act] State of Bihar - Subsection Section 5(2) in BIHAR SPECIAL ARMED POLICE ACT, 2021 (2)Military Police Officers who are continuing in office on the date of commencement of this Act, shall be deemed to have been appointed as Special Armed Police Officers under this Act.
