(4)"rifleman" means a person appointed as such under section 4 after he has signed the statement in the Schedule in accordance with the provisions of sub-section (2) of section 4, and includes a rifleman appointed under the Assam Rifles Act, 1920 and a Military Police Officer appointed under the Eastern Bengal and Assam Military Police Act, 1912, [and a non-combatant appointed as such, whether before or after the commencement of the Assam Rifles (Amendment) Act, 1951] [Added by Act 34 of 1951, s.2.];
