Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2)(d) in Arunachal Armed Police Act, 1993

(d)regulating the award of departmental punishments under section 15 and providing for appeals from, or the revision of, orders under that section or the remission of fines imposed under that section, and the remission of deductions made under section 17 ;