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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(f) in Bihar Anti Terrorist Squad Rules, 2014

(f)Identification and tracking of offenders indulged in the smuggling of FICNs, narcotics, automatic firearms, explosives, etc. or indulging in Hawala transactions and money laundering etc. for carrying out acts of terrorism; etc.