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(m) in Arunachal Armed Police Act, 1993 (m)"Open arrest" means confinement within the precincts of any barracks, lines or camp for the time being occupied by any part of the Arunachal Armed Police ;
