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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(4)(iii) in Arunachal Armed Police Act, 1993

(iii)Two officers not below the rank of an assistant commandant of the Armed Police shall be the member judge of a Battalion Armed Police Court.