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2. Definitions. In this Act, unless there is anything repugnant in the subject or context, (a) "measurements" include finger impressions and foot-print impressions; (b) "police officer" means an officer in-charge of a police-station, a police officer making an investigation under Chapter XIV of the 5Code of Criminal Procedure, 1898 (5 of 1898), or any other police officer not below the rank of Sub-Inspector; and (c) "prescribed" means prescribed by rules made under this Act    |
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