Legal Document View

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
[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(4)(ii) in Arunachal Armed Police Act, 1993

(ii)An officer not below the rank of a Superintendent or Police or a Commandant of the Armed Police shall be the presiding judge of a Battalion Armed Police Court.