Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in The Andhra Pradesh Special Protection Force Act, 1991

(1)The Government may appoint a person to be the Director-General of the Force and may appoint other person to be Inspector-General, Deputy Inspector General. Commandants, Deputy Commandants and Assistant Commandants of the Force.