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(1)] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(1)(r) in The Punjab Police Act, 2007 (r)"police officer" means any member of the Police Service of the State, constituted under this Act, and includes Indian Police Service officer allocated or deputed to the State Cadre;