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

State of Meghalaya - Subsection

Section 8G(b) in The Meghalaya Maintenance Of Public Order Act, 1947

(b)after taking precautions to cancel his entry or attempted entry from any such person, shall be punishable with imprisonment for a term which may extend to five years or with fine or with both.