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

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

Union of India - Subsection

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

(b)“Director-General” means the Director-General of the Force appointed under sub-section (1) of section 4;

(ba)“enrolled member of the Force” means any subordinate officer, under officer or any other member of the Force of a rank lower than that of under officer;

(bb)“Force custody” means the arrest or confinement of a member of the Force in accordance with rules made under this Act;

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Union of India - Subsection

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