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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(1)There shall be an Armed Police of the State to be called Bihar Special Armed Police, for maintenance of public order, combating extremism, ensuring the better protection and security of specified establishments in such manner as may be notified and perform such other duties, as may be notified.