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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(2)The Director General of Police, Bihar shall, in the discharge of his duties under this Act, be assisted by the Director General/ Additional Director General/such other rank police officer, who is appointed as head of the Special Armed Police.