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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(e) in Arunachal Armed Police Act, 1993

(e)such sum as may be ordered by the Commandant or Deputy Commandant in order to make good any expense caused by the member of the Armed Police, or any loss of or damage or destruction done by him to any arms, ammunition, equipment, clothing, instruments or decorations belonging to the Armed Police or to any buildings or property.