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State of Bihar - Section

Section 36 in Bihar Police Act, 2007

36. Constitution of special investigation unit.

- The government shall, constitute special offence investigation unit in crime infested areas, which shall be headed by police officer not below the rank of police sub-inspector of the states cadre which shall have assistance by required number of officers and staff for investigation of economic and heinous offences, except with the written permission of the Director General of Police except in extraordinary circumstances personnel deputed in this unit shall not be engaged in other work.