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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(3)(iii) in Arunachal Armed Police Act, 1993

(iii)when an offence is committed by a member of the Armed Police along with any other person who is not subject to this Act and whose identity is known ; the offence may, if the prescribed authority, with in the limits of whose jurisdiction the offence has been committed, so directs, be enquired into or tried by an ordinary criminal court having jurisdiction.