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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(1)Before any person is appointed to the Special Armed Police, the statement in Schedule II shall be read and, if necessary, be explained to him in the presence of Commandant or Deputy Commandant and shall be signed by him in acknowledgement of its having been so read to him.