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

State of Arunachal Pradesh - Subsection

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

(k)does not, when called upon by his superior officer so to do or upon ceasing to be a member of the Armed Police forthwith deliver up or duly account for, all or any arms ammunition, stores, accoutrement or other property issued or supplied to him or in his custody or possession as such member; or