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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2)(f) in Arunachal Armed Police Act, 1993

(f)for the disposal criminal cases arising under this act this act and for specifying the prison in which a person convicted if any such case may be confined.