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 112] [Entire Act] State of Meghalaya - Subsection Section 112(1) in The Meghalaya Police Act, 2010 (1)No court shall take cognizance of any offence under this Act when the accused person is a police officer except with the previous sanction of an officer authorized by the State Government in this behalf.
