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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Railway Protection Force Act, 1957

(1)The Central Government may appoint a person to be the Director-General of the Force and may appoint other persons to be Inspector-General, Additional Inspectors-General, Deputy Inspectors-General, Assistant Inspectors-General, Senior Commandants, Commandants or Assistant Commandants of the Force.