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 20] [Entire Act] State of Arunachal Pradesh - Subsection Section 20(2) in Arunachal Armed Police Act, 1993 (2)A Deputy commandant or an Assistant commandant, when authorised by the Commandant, may place a Constable or an Enrolled Follower under suspension pending enquiry of trial of an offence under this Act or any other law for the time being in force.
