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 Gujarat - Subsection Section 2(f) in The Bombay State Reserve Police Force Act, 1951 (f)"Police Officer" means every police officer as defined by the Police Act, 1861 (V of 1861), or the Bombay Police Act, 1951 (Bombay XXII of 1951);
