Section 3(3) in BIHAR SPECIAL ARMED POLICE ACT, 2021
(3)The Bihar Military Police Battalions in existence at the time of commencement of this Act shall be deemed to have been constituted under this Act and shall henceforth be called as Bihar Special Armed Police Battalions as mentioned in Schedule I to this Act;Provided that the Government may, by notification, modify, add or delete any Battalion, for the purposes of this Act.
