Section 2(1)(c) in The Railway Protection Force Act, 1957

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Union of India - Subsection

Section 2(1)(c) in The Railway Protection Force Act, 1957

(c)“member of the Force” means a person appointed to the Force under this Act;

(ca)"passenger" shall have the meaning assigned to it in the Railways Act, 1989 (24 of 1989);

(cb)"passenger area" shall include railway platform, train, yard and such other area as is frequently visited by passengers;