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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(2) in Arunachal Armed Police Act, 1993

(2)Every such person shall, if he is so dismissed, be imprisoned in the prescribed prison, but if he is not also dismissed from the Armed Police, he may, if the Court or the Commandant so directs, be confined in the quarter guard or such other place as the Court or the Commandant may consider suitable.