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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Meghalaya - Subsection

Section 8A(3) in The Meghalaya Maintenance Of Public Order Act, 1947

(3)The apparatus referred to in sub-clause (i) together with the vehicle, if any, to which it may be attached shall be liable to be forfeited to Government if it be used or operated in contravention of an order passed under this section.