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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Meghalaya - Subsection

Section 93(1) in The Meghalaya Police Act, 2010

(1)There shall be a Police Welfare Bureau, (hereinafter referred to as ‘Bureau’) headed by an officer not below the rank of Deputy Inspector General of Police, in the office of the Director General of Police to advise and assist him in the implementation of welfare measures for police personnel.