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(l) in The Railway Protection Force Rules, 1987 (l)"open arrest" means confinement of any enrolled member of the Force, within the precincts of any barracks, lines or camp for the time being occupied by anydetachment of the Force;
