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

State of Bihar - Subsection

Section 6(10) in Bihar Anti Terrorist Squad Rules, 2014

(10)The Inspector General shall publish a monthly Secret Digest based on the input of intelligence and transmit it in a sealed cover to the Director General and Home Department. No other personnel shall, in any case, divulge intelligence reports or any information which they have gathered in the course of their duty.