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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(4) in Bihar Anti Terrorist Squad Rules, 2014

(4)The Inspector General of the Anti Terrorist Squad shall be competent to issue orders for registration of a Preliminary Enquiry based on Intelligence Report or specific or generic cases based on Source Information. A preliminary enquiry should be completed within a period of three months and if sufficient evidence is brought forward upon verification, it may be converted into an FIR.