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 23] [Entire Act] State of Arunachal Pradesh - Subsection Section 23(1) in Arunachal Armed Police Act, 1993 (1)Every Armed Police Court may be attended by an officer not below the rank of an Inspector of Police appointed by the Inspector-General of Police to act as a presenting officer for assisting such Court.
