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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(2) in Arunachal Armed Police Act, 1993

(2)Every trail by Armed Police Court under the provision of this Act shall be deemed to be judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code and Armed Court shall be deemed to be a Court within the meaning of Section 345 and 346 of the Criminal Procedure Code, 1973.