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] [Entire Act] Union of India - Section Section 34 in The Central Reserve Police Force Rules, 1955 34. Report on judicial proceedings .-The Commandant shall submit a brief to the Deputy Inspector-General on every case in which a Member of the Force has been convicted by a Court of Law.
