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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(f) in The Central Reserve Police Force Rules, 1955

(f)"Inspector-General" means an officer who has been notified by the Central Government as Inspector-General of Police for the Force and who will [subject to the supervision, control, and direction of the Director-General] [ Inserted by S.O. 3117, dated 15.7.1971.] exercise the powers of the Head of the Department;