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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(3) in Arunachal Armed Police Act, 1993

(3)Unless otherwise ordered, a member of the Armed Police under suspension shall not leave the headquarters of the Battalion, Company or Platoon as may be specified by his superior officer, and such member under suspension shall attend all the Roll Calls at such headquarters.Chapter - IV Miscellaneous