Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Arunachal Pradesh - Subsection Section 16(1) in Arunachal Armed Police Act, 1993 (1)Every person sentenced under this Act to imprisonment may be dismissed from the Armed Police and shall further be liable to forfeiture of pay, allowances and any other money put to him, as well as of any medals and decorations received by him.
