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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in Bihar Anti Terrorist Squad Rules, 2014

(2)The resources allocated to the Squad shall be maintained in accordance to the Financial Rules, Police Manual and guidelines issued by the State Government/the Director General. The resources of the Squad shall not be reallocated to any other unit without assigning reasons.