Section 151(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)In this section and in the preceding sections of this Chapter,-(a) the expression "armed forces" means the army, naval and air forces, operating as land forces and includes any other armed forces of the Union so operating;(b) "officer", in relation to the armed forces, means a person commissioned, gazetted or in pay as an officer of the armed forces and includes a junior commissioned officer, a warrant officer, a petty officer, a non-commissioned officer and a non-gazetted officer;(c) "member", in relation to the armed forces, means a person in the armed forces other than an officer.[Similar to Section 132 from Old CrPC-Also Refer]
