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

State of Bihar - Subsection

Section 10(6) in Bihar Anti Terrorist Squad Rules, 2014

(6)The Inspector General shall be competent, under the provisions of section 52 of the Police Act, to take appropriate steps to develop work oriented technological systems for which he may purchase techniques from appropriate source and also hire technical experts in the Squad.