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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

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

(k)"Inspector" means a person appointed by the Inspector-General to be a Subedar who may be assigned with the duties of the Second-in-Command of a Company or with such other duties as may be specified by the Inspector-General from time to time and includes a person who may be transferred by the Inspector-General to fill a post of Subedar on deputation from amongst the Inspectors of Police, Arunachal Pradesh ;