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 5] [Entire Act] State of Arunachal Pradesh - Subsection Section 5(1) in Arunachal Armed Police Act, 1993 (1)The State Government may appoint to the Armed Police a Commandant and such other persons as it thinks fit to be Deputy Commandants and Assistant Commandants.
