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

Union of India - Subsection

Section 2(1)(f) in The Railway Protection Force Act, 1957

(f)“superior officer” means any of the officers appointed under section 4 and includes any other officer appointed by the Central Government as a superior officer of the Force;
(fa)“under officer” means a person appointed to the Force as a Head Constable or Naik;