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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(3) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(3)Until the Rules in this regard are made under this Act, existing provisions of the Bihar and Orissa Military Police Manual, 1933, and the rules,regulations, orders etc. issued from time to time by the Government shall continue to be in force to the extent they are not in conflict with the provisions of this Act.