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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Arunachal Pradesh - Subsection Section 3(q) in Arunachal Armed Police Act, 1993 (q)"Sub-Inspector" means a person appointed by the Commandant to be a Sub-Inspector who may be assigned with the duties of the Platoon Commander or with such other duties as may be specified by the Commandant from time to time :
