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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(2) in Arunachal Armed Police Act, 1993

(2)Where any subordinate officer orders and arrest under sub-section (1), he shall forthwith or at the earliest opportunity report the arrest to the Company Commander or Detachment Commander who shall, after investigating the case order the release or the continued arrest of member of the Armed Police arrested.