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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(2) in Arunachal Armed Police Act, 1993

(2)When in command of any detachment away from the headquarters, any officer, specially authorised by the Commandant in this behalf, may award any punishment specified in clause (c) or clause (d) of sub¬section (1) to a Constable or an Enrolled Follower.