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] Union of India - Subsection Section 2(c) in The Central Reserve Police Force Rules, 1955 (c)"Deputy Inspector-General of Police" means an officer who has been notified by the Central Government as Deputy Inspector-General of Police for the Force;
