Section 2(b) in Bihar Control of Crimes Rules, 1978
(b)"the Ordinance" means the [Bihar Control of Crimes Ordinance, 1978] [This may be read as 'Jharkhand Control of Crimes Act, 2002' in view of adaptation of that Act by the State of Jharkhand.] and reference to sections shall be construed as reference to section of the Ordinance;
