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 22] [Entire Act] State of Arunachal Pradesh - Subsection Section 22(2) in Arunachal Armed Police Act, 1993 (2)For the purpose of the Act, a General Armed Police Court or a Battalion Armed Police Court may be convened by me State Government or the Inspector General of Police.
