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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in The Bihar Maintenance of Public Order Act, 1949

(1)It shall be the duty of every person to give on demand to a Superintendent of Police or other police officers not below the rank of Inspector, empowered by the Inspector-General of Police in this behalf, any information in his power relating to an offence under Sections 16,17 or 18.