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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(6) in Bihar Anti Terrorist Squad Rules, 2014

(6)The personnel will not be permitted to use their I-Card except for official purposes. They shall carry identity cards even when deployed in plain clothes, however, not at the time of under-cover operations under the command of the supervisory officer.