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 5] [Entire Act] State of Meghalaya - Subsection Section 5(1) in The Meghalaya Subsidiary Force Act, 1971 (1)The Director of the Subsidiary Force and the Commandantshall be appointed by the Government in such manner as may be determined by the Government.
