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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(14) in Bihar Anti Terrorist Squad Rules, 2014

(14)The Police Inspectors and higher officers in the Squad authorized by the Inspector General will be eligible to travel by air to different parts of the country whenever so demanded by the urgency of the task or in view of the risk attached to the accused in custody.Inspector General shall obtain approval/post-facto approval for such travelling from the Director General.