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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(3) in Arunachal Armed Police Act, 1993

(3)The decision of the State Government as regards the court by which if such offence is Triable shall be final and no Armed Police court of an ordinary criminal court shall proceed in regards to trial of such offence till the decision of the State Government.