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

State of Bihar - Subsection

Section 6(7) in Bihar Anti Terrorist Squad Rules, 2014

(7)The product of secret surveillance and undercover operations, where the sensitivity or perceived need for confidentiality is attached to the technique, personnel, or circumstances surroundings the activity, shall not be made public and immunity from disclosure may be sought in judicial or quasi-judicial proceedings.