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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(2) in Arunachal Armed Police Act, 1993

(2)In any suit or proceeding against any member of the Armed Police for any act done by him in pursuance of a warrant or order of competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such warrant of order.