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State of Jharkhand - Section

Section 26 in Indian Administrative Service (Departmental Examination) Rules, 1962

26.

|-| 4.| Act V of 1861and all amending Acts.| ...| The Police Act.|-| Law Part 1-With Books.|-| 1.| Act XLV of 1860| ...| The Indian Penal Code.|-| 2.| Act I of 1872| ...| The Indian Evidence Act.|-| 3.| Act I of 1871| ...| The Cattle Trespass Act.|-| 4.| Act X of 1873| ...| The Indian Oaths Act.|-| 5.| Act XI of 1878| ...| The Indian Arms Act.|-| 6.| Act XVIII of 1879| ...| The Legal Practitioners Act.|-| 7.| Act VIII of 1897| ...| The Reformatory Schools Act.|-| 8.| Act V of 1898 (now Act 2 of 1974)| ...| The Code of Criminal Procedure.|-| 9.| Act XVIII of 1860| ...| The Judicial Officer's Protection Act.|-| 10.| Act VI of 1908| ...| The Explosive Substances Act.|-| 11.| Act XIV of 1908and all amending Acts.| ...| The Indian Criminal Law Amendment Act.|-| 12.| Act XXVI of 1953| ...| Bihar Maintenance of Public Order Act.|-| 13.| Act II of 1947| ...| The Prevention of Corruption Act.|-| 14.| Act XXXVII of 1850| ...| The Public Servants (Enquiries) Act.|-| 15.| Bihar Act XVII of 1947| ...| The Bihar Weights and Measures Act.|-| 16.| …..........| ...| The Bihar Police Manual, Chapters III, IV, VI (Rules 110 to