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 27] [Entire Act] State of Meghalaya - Subsection Section 27(2) in The Meghalaya Police Act, 2010 (2)Each Armed Branch set-up shall have an appropriate number of Inspectors/Sub-Inspectors to deal with general administration of the Reserve, maintenance of equipment and stores, and training.
