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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar Police Act, 2007

(3)The Government, may, for the whole state or part there of appoint one or more Director of police telecommunication, who shall not be an officer blow the rank of Deputy Inspector General Of police and in order to assist him, may appoint Superintendent of police and Deputy Superintendent of police in required number.