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 3] [Entire Act] State of Arunachal Pradesh - Subsection Section 3(c) in Arunachal Armed Police Act, 1993 (c)"Assistant Commandant" means a person appointed by the State Government to be an Assistant Commandant of a Battalion of Armed Police who may be assigned with the duties of an Adjutant, Quarter-master or Company Commander by the Commandant:
