Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Bihar - Subsection Section 8(20) in Bihar Anti Terrorist Squad Rules, 2014 (20)The Medical officer of the Squad shall be competent to collect bio-medical clues from scene of crime, issue injury reports, interpret medico-legal reports and examine the accused, etc.
