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State of Bihar - Section

Section 34 in Bihar Police Act, 2007

34. Duties in emergent circumstances.

(1)The government shall by publishing notification in the gazette for a specified period declared any specified service as important service for the community, which may be extended from time to time by publishing notification as required.
(2)Till the declaration made under sub-section (1) remains in effect, it shall be the duty of each police officer to follow order given by any of his senior officer in connection with the service specified in the declaration.