Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1) in Bihar Police Act, 2007

(1)Officers posted in special crime investigation units shall in addition to work assigned specially by the district superintendent of police investigated cases connected with murder, kidnapping, rape, dacoity, robbery, offence related to dowry, fraud, misappropriation and other economic offences as notified by the director general of police.