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

Union of India - Subsection

Section 2(1)(b) in Criminal Procedure (Identification) Rules, 2022

(b)“authorised user” means a police officer or a prison officer of the Central Government or State Government or Union territory Administration, authorised by the Bureau, to access the database;