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State of Mizoram - Section

Section 25 in Mizoram Police Act, 2011

25. The District Armed Reserve.

- The District Armed Reserve, if created, will function under the control, direction and supervision of the District Superintendent of Police and shall be the armed wing of the District Police to deal with an emergent law and order problem or any violent situation in the District, and for providing security guards or escort of violent prisoners, or such other duties as may be prescribed.