LexSection 2 — Definitions.
The Police-Forces (Restriction of Rights) Act, 1966
In this Act, unless the context otherwise requires,— (a) "member of a police-force" means any person appointed or enrolled under any enactment specified in the Schedule; (b) "police-force" includes any force charged with the maintenance of public order; (c) "prescribed" means prescribed by rules made under this Act.Open in Lexace · Ask the AI about this section