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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in Bihar Special Courts Act, 2009

(b)"authorised officer" means any serving officer belonging to Bihar Superior Judicial Service and who is or has been Session Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of section 13;