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

State of Bihar - Subsection

Section 19(15) in Bihar Anti Terrorist Squad Rules, 2014

(15)The Inspector General shall submit a monthly report on the scenario of terrorism in the state including its boundaries to the Director General and Home (Special) Department in the form of a Digest. There may be a Press in the Squad for publishing various materials required to be disseminated.