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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(l) in Arunachal Armed Police Act, 1993

(l)"Member of the Armed Police" means a person who has been appointed to the Armed police by the Inspector-General or, as the case may be, by the Commandant and includes a subordinate officer, a Constable, an Enrolled Follower and a person appointed in subordinate rank under the Police Act, 1861 or in Defence Service or a Para-military personnel, posted to the Armed Police on deputation in such ranks ;