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[Cites 0, Cited by 0] [Section 26(26)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(26)(b) in The Railway Protection Force Rules, 1987

(b)advise the Central Government, the State Governments and the zonal railwayadministration on all matters connected with railway security and handle allreferenced concerning Police including railway police received from State Government or other Ministries of the Central Government;