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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(c) in Arunachal Armed Police Act, 1993

(c)being in command or being a member of a guard, picquet or patrol, refuses to receive any prisoner or person duly committed to his charge, or without proper authority releases any person or prisoner placed under his charge, or negligently suffers any such prisoner or person to escape ; or