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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(243) in The Railway Protection Force Rules, 1987

243.1Deputation of Magistrate:-When the Detachment Commander is of opinion that the use of force oropposition to the Mobilisation detachment is probable or when a detachment isdeputed for a protective duty during a strike or insurgency or any other uprising, hemay move that a Magistrate be deputed with it.