| [Act 23 of 1920] | [31st August, 1920] |
| [Repealed by Act 49 of 2006, Section 2.] | [31st August, 1920] |
An Act to provide for the better discipline of police officers enrolled in Military Police or Rifle Battalions
Whereas it is expedient to provide for the better discipline of police officers enrolled under local Acts in Military Police or Rifle Battalions;
It is hereby enacted as follows:-
1. Short title.-This Act may be called the Indian Rifles Act, 1920.
2. Police officers subject to discipline and penalties prescribed in local Acts wherever serving.-All police officers enrolled under the provisions of any local Military Police or Rifles Act shall be subject to the discipline and penalties prescribed by such Act, wherever serving in India.