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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3) in Rajasthan Armed Constabulary Act, 1950

(3)"Officer of the Rajasthan Armed Constabulary" means a person appointed to the Rajasthan Armed Constabulary under this Act, who has, in accordance with the provisions of this Act, signed a statement, in the form given in the Schedule.