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

State of Bihar - Subsection

Section 13(1) in Bihar Police Act, 2007

(1)The Government, through notification in official gazette, covering such areas of the state as specified by the State Government, may create one or more special police district and for each such special police district, may appoint one Superintendent of Police and one or more Assistant and Deputy Superintendent of Police and other Police Officers in required numbers.