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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar Anti Terrorist Squad Rules, 2014

(2)Coordination with other departments of the State Government The Inspector General may obtain information or other details from any department of the State Government in the context of terrorism. The concerned departments shall extend cooperation to the ATS in counter terrorism measures, or developing infrastructure, or responding to a crisis, etc.