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 22(6)] [Section 22] [Entire Act] State of Arunachal Pradesh - Subsection Section 22(6)(b) in Arunachal Armed Police Act, 1993 (b)any offence under section 10 or 12 of this Act shall be tried by a Battalion Armed Police Court.