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

State of Bihar - Subsection

Section 19(11) in Bihar Anti Terrorist Squad Rules, 2014

(11)The interrogation reports of terrorists, Notices and relevant inputs on modus operandi etc. received from other agencies, dossiers of absconders etc., shall be kept as a permanent record under the provisions of section 31 (p) of the Police Act.