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 23] [Entire Act] State of Arunachal Pradesh - Subsection Section 23(3) in Arunachal Armed Police Act, 1993 (3)An offence committed by a member of the Armed Police may be enquired into and tried even after he ceases to be a member thereof.
