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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2) in The Meghalaya Police Act, 2010

(2)The entire police establishment under the State Government shall, for the purpose of this Act, be deemed to be one Police Force and shall be formally enrolled and shall consist of such members of officers and men and shall be constituted in such manner, as shall from time to time be ordered by the State Government.