Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161] [Entire Act] Union of India - Subsection Section 161(i) in The Railway Protection Force Rules, 1987 (i)where any punishment is imposed on an enrolled member of the Force on the ground of conduct which has led to his conviction on a criminalcharge; or
