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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(3) in Mizoram Police Act, 2011

(3)The deployment of the District Armed Reserve for performing law and order duty with arms shall ordinarily not be in less than Section strength. Only when large-scale deployments have to be made, covering a wide area, and when firearms are not needed, the Armed Reserve set-up could be utilized in the strength of half-Sections.