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

State of Bihar - Subsection

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

(d)Deployment of sources and agents for the purpose of surveillance or gathering information about the terrorist outfits, their supporters, harbourers, and such elements who spread terrorism through indoctrination, etc.