Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(b) in The Rajasthan Identification Of Prisoners Act, 1956

(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 (Central Act V of 1898) or any other police officer not below the rank of a Head Constable.