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Supreme Court Upholds Bihar Notification Authorizing Officers Below DySP Rank to Probe SC/ST Offences - (19 Apr 2017)

SC has upheld a notification issued by Bihar Government authorizing all officers of rank of police inspector, sub-inspector of police and assistant sub-inspector of police to investigate cases filed under Scheduled Castes and Scheduled Tribes Act, 1989, within the State of Bihar.

Tags : SUPREME COURT   SC/ST OFFENCES  

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