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 3] [Entire Act] State of Arunachal Pradesh - Subsection Section 3(g) in Arunachal Armed Police Act, 1993 (g)"Deputy Commandant" means a person appointed by the State Government to be the Second-in-Command of a Battalion of the Arunachal Armed Police ;
