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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(2) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(2)Notwithstanding anything contained in sub-section (1) above, the members of the force, while performing any of the above mentioned duties, shall not be deployed in the front line positions of an operation and shall always work under supervision of the security forces other than in discharge of duties where there is no apprehended danger to their lives.