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(5) in Rajasthan Armed Constabulary Act, 1950 (5)"Superior Officer" means in relation to an officer of the Rajasthan Armed Constabulary any officer of a rank which as prescribed is higher than that of such officer.
