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 0] [Entire Act] Union of India - Section Section 2 in The State Armed Police Forces (Extension of Laws) Act, 1952 2. Definition.— In this Act, “armed police force” means any police force constituted by any of the enactments specified in the Schedule for the time being in force.
