Section 2(1) in The Orissa Special Armed Police Act, 1946
(1)["Special Armed Police-officer"] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] means a person appointed to the Orissa Police Force constituted under Section 2 of the Police Act, 1861, (V of 1861) who has signed the statement in the Schedule, to this Act, in accordance with provision of this Act;
