The Indian Rifles Act, 1920

UNION OF INDIA
India

The Indian Rifles Act, 1920

Act 23 of 1920

Published on 1 January 1920
Commenced on 1 January 1920
[This is the version of this document from 1 January 1920.]
[Note: The original publication document is not available and this content could not be verified.]

Central Government ActThe Indian Rifles Act, 1920THE INDIAN RIFLES ACT, 1920ACT NO. 23 OF 1920[ 31st August, 1920]An Act to provide for the better discipline of police officersenrolled in Military Police or Rifle Battalions.WHEREAS it is expedient to provide for the better discipline ofpolice officers enrolled under local Acts in Military Police or RifleBattalions it is hereby enacted as follows:-

1. Short title. This Act may be called the Indian Rifles Act, 1920 .

2. Police officers subject to discipline and penalities prescribed in local Acts wherever serving. All police officers enrolled under the provisions of any local Military Police or Rifles Act shall be subject to the discipline and penalties prescribed by such Act, wherever serving in India.

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Union of India - Act

The Indian Rifles Act, 1920

The Indian Rifles Act, 1920

Act 23 of 1920

1. Short title. This Act may be called the Indian Rifles Act, 1920 .

2. Police officers subject to discipline and penalities prescribed in local Acts wherever serving. All police officers enrolled under the provisions of any local Military Police or Rifles Act shall be subject to the discipline and penalties prescribed by such Act, wherever serving in India.