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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(4) in Bihar Police Act, 2007

(4)Subject to any general or special order passed by the State Government for this purpose, such police officer shall have the powers and privilege in each part of the state under this Act or other law in effect at that time, and that shall be subject to the responsibilities of the Police Officer.