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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(xiii) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(xiii)The words and expressions, “reason to believe”, “criminal force”, “assault”, “fraudulently” and “voluntarily causing hurt” have the meanings as assigned to them in the Indian Penal code, 1860 (XLV of 1860).