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[Cites 0, Cited by 0] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(127) in The Railway Protection Force Rules, 1987

127.1The members of the Force to whom arms and accoutrements are issued orgiven or who are required to keep them under their charge shall personallyresponsible for their safe custody and up-keep while in their charge and possession.