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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(3)(ii) in Arunachal Armed Police Act, 1993

(ii)An officer not below the rank of a Superintendent of Police or Commandant who has completed at least seven years service in the same, equivalent or higher rank, shall be the presiding judge of a General Armed Police Court.