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 21] [Entire Act] State of Arunachal Pradesh - Subsection Section 21(4) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012 (4)For prosecution of any officer or member of the Force, sanction as required under section 197 of the Code of Criminal Procedure Act, 1973 will be necessary.
