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 Rajasthan - Subsection Section 2(4) in Rajasthan Armed Constabulary Act, 1950 (4)The expressions "reason to believe", "criminal force" and "assault" have the meanings respectively assigned to them in the Indian Penal Code of the Central Legislature.
