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

State of Bihar - Subsection

Section 8(13) in Bihar Anti Terrorist Squad Rules, 2014

(13)The offences investigated by the ATS shall be tried in the court having territorial jurisdiction over the offence committed. However, the cases originally registered in the ATS Police Station will be transmitted to the Chief Judicial Magistrate, Patna. In future, as the necessity arises, special designated courts can be created for exclusive trial of acts of terrorism.