Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 244 in The Railway Protection Force Rules, 1987

244. Limitations to inquiry.

- -No inquiry by a State Government shall be ordered, without consultation with the Central Government, into any action taken by an officer of the Force in pursuance ofduty in aid to civil power.