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 19] [Entire Act] State of Bihar - Subsection Section 19(12) in Bihar Anti Terrorist Squad Rules, 2014 (12)The situation reports during operations and draft Press notes that are communicated to the Police Headquarters shall be kept in record until the matter is finally disposed off.
