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

State of Arunachal Pradesh - Subsection

Section 26(2) in Arunachal Armed Police Act, 1993

(2)In every such case, the officer as aforesaid shall either comply with the order of the court or, if he is of opinion that such offence is triable by Armed Police Court, refer the question to the State Government for decision and inform the court about such reference.