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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(4) in Arunachal Armed Police Act, 1993

(4)A Sub-Inspector who is temporarily in command of detachment or an outpost, may, in like manner and for the commission of any like offence, award to any Constable below the rank of Lance Naik or any Enrolled Follower, for the time being subject to his authority, any of the punishments specified in clause (b) of sub-section (3) for not more than seven days.