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State of Meghalaya - Section

Section 32 in The Meghalaya Police Act, 2010

32. Adequacy of Arms, Equipment and Accoutrement

The adequacy of arms, equipment and accoutrement for each Battalion as well as the District Armed Branch shall be assessed regularly on an annual basis by the officer heading the Armed Police Battalions set-up, in terms of the type, quality and quantities of each such item needed for each unit, in consultation with the Commandants and the District Superintendent of Police concerned.