(2)Words and expressions used in this Act but not defined specifically shall have the same meaning as provided in the Chhattisgarh General Clauses Act, 1955 (No. 5 of 1955), the Code of Criminal Procedure 1973, (No. 2 of 1974), and the Indian Penal Code, I860 (No. 45 of 1860).Chapter-II Constitution and Organization of The Police
