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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(k) in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020

(k)'Officer of the Force' means the authorised officer as defined in clause (c) of section 2 of the Railway Property (Unlawful Possession) Act, 1966 (29 of 1966) and clause (26A) of section 2 of the Railways Act, 1989 (2 of 1989);