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

State of Arunachal Pradesh - Subsection

Section 26(1) in Arunachal Armed Police Act, 1993

(1)If any ordinary criminal court is of opinion that an offence committed by a member of the Armed Police is triable by it, such court may be a notice in writing require the Inspector-General or Deputy Inspector General or the Commandant within whose command the accused person is serving or such other officer as may be prescribed to deliver over the offender to that court for trial.