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 7] [Section 2] [Entire Act] Union of India - Subsection Section 2(c) in The Railway Property (Unlawful Possession) Act, 1966 (c)officer of the Force means an officer of and above the rank of Assistant Sub-Inspector appointed to the Force and includes a superior officer;
