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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(g) in Bihar Police Act, 2007

(g)To file compoundable offence brought to their attention through notice and other medium and investigate them and duly provide a copy of the First Information Report to the person filing FIR and arrest offender whenever deemed proper and provide required assistance in prosecuting them.