Section 2 in The Identification Of Prisoners Act, 1920
2. Definitions
.In this Act, unless there is anything repugnant in the subject or context,(a)measurements include finger impressions and foot-print impressions;(b)police officer means an officer in charge of a police-station, a police officer making an investigation under Chapter XIV of the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of Criminal Procedure, 1973 (2 of
