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 15] [Entire Act] State of Bihar - Subsection Section 15(a) in The Bihar Control of Crimes Act, 1981 (a)that the person to be detained thereunder is outside the limits of the territorial jurisdiction of the State Government, or officer making the order; or
