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[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

State of Meghalaya - Subsection

Section 8B(3)(b) in The Meghalaya Maintenance Of Public Order Act, 1947

(b)in relation to the publication of any document it shall be a defence for the accused to prove that the said document was published with the permission or under the authority of the State Government.