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 19] [Entire Act] State of Arunachal Pradesh - Subsection Section 19(1) in Arunachal Armed Police Act, 1993 (1)Any member of the Armed Police who commits any offence specified in Section 10 or Section 11 may be placed on open or dose arrest by any officer of the Armed Police superior in rank to the offender;
