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Protection of Children from Sexual Offences Act, 2012 The Schedule- [See section 2(c)] Armed Forces AKD Security Forces Constituted Under a. The Air Force Act, 1950 (45 of 1950); b. The Army Act, 1950 (46 of 1950); c. The Assam Rifles Act, 2006 (47 of 2006); d. The Bombay Home Guard Act, 1947(3 of 1947); e. The Border Security Force Act, 1968 (47 of 1968); f. The Central Industrial Security Force Act, 1968 (50 of 1968); g. The Central Reserve Police Force Act, 1949 (66 of 1949); h. The Coast Guard Act, 1978 (30 of 1978); i. The Delhi Special Police Establishment Act, 1946 (25 of 1946); j. The Indo-Tibetan Border Police Force Act, 1992(35 of 1992); k. The Navy Act, 1957 (62 of 1957); l. The National Investigation Agency Act, 2008 (34 of2008); m. The National Security Guard Act, 1986 (47 of 1986); n. The Railway Protection Force Act, 1957(23 of 1957); o. The Sashastra Seema Bal Act, 2007 (53 of2007); p. The Special Protection Group Act, 1988 (34 of 1988); q. The Territorial Army Act, 1948 (56 of 1948); r. The State police forces (including armed constabulary) constituted under the State laws to aid the civil powers of the State and empowered to employ force during internal disturbances or otherwise including armed forces as defined in clause (a) of section 2 of the Armed Forces (Special Powers) Act, 1958 (28 of 1958).    |
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