Report No. 87
4.9. Section 2-Definitions.-
This takes us to section 2 which contains three definitions.
Clause (a) provides that 'measurements' includes finger impressions and foot-print impressions.
Clause (b) provides that 'police officer' means an officer in charge of a police-station, a police officer making an investigation under Chapter XIV of the Code of Criminal Procedure, 1898, or any other police officer not below the rank of sub-inspector. According to clause (c), 'prescribed' means prescribed by rules made under this Act.
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