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State of Arunachal Pradesh - Section

Section 29 in Arunachal Armed Police Act, 1993

29. Redressal of grievances.

- Members of the Armed Police are prohibited from adopting any means other than those specified below for redressal of grievances-
(1)by petition to Commandant through proper channel or by personal appearance on request in the Orderly Room of the Commandant;
(2)in periodical meetings to be presided over by the Commandant.