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 4] [Entire Act] State of Meghalaya - Subsection Section 4(2) in The Meghalaya Subsidiary Force Act, 1971 (2)Subject to sub-section (2) of section 3, there shall be a Commandant of the Force for every district, or part thereof and such other officers subordinate to him as may be necessary.
