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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3) in Bihar Anti Terrorist Squad Rules, 2014

(3)The personnel and members of public shall be suitably rewarded for their efforts in controlling the menace of terrorism or for apprehending terrorists, anti national elements, etc. in accordance with the relevant orders in this regard.