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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(3) in Arunachal Armed Police Act, 1993

(3)Any such plea may be proved by the production of the warrant or order directing the act, and if it is so proved, the member of the Armed Police shall thereupon be discharged from liability in respect of the act so done by him. Notwithstanding any defect in the jurisdiction of the authority which issued such warrant or order.