Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(1) in Bihar Police Act, 2007

(1)Through proclamation to be notified in the Gazette and through other manner as directed by the Government, it shall be lawful for the Government to proclaim for any area under its jurisdiction, that the situation of disturbance or turbulence has developed in that area as a result of the conduct of the resident, or any of its class or community of such area, it is expedient that the strength of the Police may be increased.