Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(1) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948 (1)"Commandant", "Assistant Commandant" and "Adjutant" mean persons appointed by the State Government to those offices of the Pradeshik Armed Constabulary;
