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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(1) in The Meghalaya Maintenance Of Public Order Act, 1947

(1)The State Government may for the purpose of maintaining public order, by general or special order prohibit, restrict or impose conditions upon the holding of procession, meetings or assemblies by a class of persons or organizations whose activities, in the opinion of the State Government, are subversive of law and order.