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Union of India - Section
Section 2 in The Police (Incitement to Disaffection) Act, 1922
2. Definition
.In this Act, the expression member of a police force means any person appointed or enrolled for the performance of police duties under any enactment specified in the Schedule.| [Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87.[Maharashtra].In its application to the State of Maharashtra, Section 2, the following shall be added at the end:or any corresponding law for the time being in force in any part of the Bombay State Bombay Act 77 of 1958, Section 4. |