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

State of Meghalaya - Subsection

Section 5(3) in The Meghalaya Police Act, 2010

(3)The State Government may, by a general or special order either or in consultation with the Director General of Police or on its own direct in what manner and to what extent an Additional Director General or an Inspector General or a Deputy or Assistant Inspector General of Police shall assist and aid the Director General of Police in the performance, exercise and discharge of his functions, powers, duties, and responsibilities.