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 Odisha - Subsection Section 2(f) in The Orissa Grama Rakshi Rules, 1969 (f)"Officer-in-charge of a Police Station" shall have the same meaning as assigned to it under the Code of Criminal Procedure, 1898 (Act 5 of 1898);
