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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(8) in Bihar Anti Terrorist Squad Rules, 2014

(8)The Inspector General shall develop an internal mechanism of regulating sources and agents such as, dual reference in the Confidential Source Register, cross-verification, debriefing, periodical evaluation of the agent, etc. The procedures shall not be disclosed to anybody outside the Squad.