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

State of Bihar - Subsection

Section 20(4) in Bihar Anti Terrorist Squad Rules, 2014

(4)For the purpose of deciding the matters of gallantry, a confrontation or direct engagement with terrorists shall not be the lone criterion, and in addition, the risk involved in intelligence gathering and measures taken for preempting acts of terror shall also be considered for a gallantry reward.