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 Punjab - Subsection Section 2(g) in The Punjab Dowry Prohibition Rules, 2004 (g)"Police officer" shall have the same meaning as assigned in the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974);
