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 22] [Entire Act] State of Arunachal Pradesh - Subsection Section 22(5) in Arunachal Armed Police Act, 1993 (5)The decision of the majority members shall be the decision of armed Police court in respect of every order or judgement to be passed by such court.
