Section 2(1)(e) in The Railway Protection Force Act, 1957

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Union of India - Subsection

Section 2(1)(e) in The Railway Protection Force Act, 1957

(e)“railway property” includes any goods, money or valuable security, or animal, belonging to, or in the charge or possession of, a railway administration;

(ea)“subordinate officer” means a person appointed to the Force as an Inspector, a Sub-Inspector or an Assistant Sub-Inspector;

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Union of India - Subsection

Section 2(1)(e) in The Railway Protection Force Act, 1957