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[Cites 0, Cited by 10] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in Bihar Police Act, 2007

(1)The government, considering the area status of crime, duty in relation to law and order and the distance being covered by the public in reaching the police station may by notification setup as many police stations along with required number of police posts, as it deem expedient.