Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RIFLES ACT, 1920 23 of 1920 [31st August,1920] CONTENTS 1. Short title 2 . Police Officers subject to discipline and penalties prescribed in local Acts serving RIFLES ACT, 1920 23 of 1920 [31st August,1920] An Act to provide for the better discipline of police officers enrolled in Military Police Battalions. WHEREAS it is expedient to provide for the better discipline of police officers enrolls local Acts in Military Police or Rifle Battalions; It is hereby enacted as follows :- This Act has been extended to the new provinces and merged States by the Merged States (Laws) Act, 1949, section 3 (1-1-1950) and to the States of Manipur, Tripura and Vindhya Pradesh by the Union (Laws) Act, 1950 (30 of 1950). section 3 (16-4-1950). Maniptir and Tripura are fullfledged States no 81 of 1971). 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 serving :- All police officers enrolled under the provisions of any local Military Police or 1 shall be subject to the discipline and penalties prescribed by such Act, wherever serving in