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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(3) in Arunachal Armed Police Act, 1993

(3)While on active duty outside the State the Armed Police shall be subject to the general control and direction of such authority or officer as may be prescribed or as may be specially appointed by the State Government in this behalf.Offences and Punishments