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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in Bihar Anti Terrorist Squad Rules, 2014

(4)The Standard Operating Procedures regarding Telephonic Interception as approved by the State Government (referred to appendix V) shall be applicable to the Squad, however, the justification for monitoring may be in connection to a Preliminary Enquiry for preempting terrorist activity rather than a regular case.