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 76] [Entire Act] State of Meghalaya - Subsection Section 76(2) in The Meghalaya Police Act, 2010 (2)Chairperson and members shall be eligible for reappointment on the expiry of term, provided that they shall not be eligible to hold office for more than two terms.
