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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(2) in Bihar Police Act, 2007

(2)If any instruction or regulation formulated under this section is related to any case in connection to which there is a provision in any corporation or other town or local authority on public health or any law or rule or sub-rule relating to facility or security of the area. Such a regulation shall be subject to such law, rule or sub-rule.