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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Meghalaya - Subsection

Section 13A(5) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(5)If any person contravenes any provision of this section, then, without prejudice to any other proceedings, which may be taken against him, he may be removed therefrom by any police officer or by any other person authorized in this behalf by the State Government.