Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Bihar - Subsection Section 10(16) in Bihar Anti Terrorist Squad Rules, 2014 (16)The provision of section 161 (3) CrPC for audio-video electronic recording of interviews or examination of suspects/accused shall be ordinarily employed.
