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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(3) in The Meghalaya Police Act, 2010

(3)The District Superintendents of Police shall take special care to ensure that the financial requirements of each Police Station in the district are worked out meticulously and adequately projected in the budgetary demands of the district, thus leaving no scope for the Police Stations to feel handicapped for meeting the legitimate expenditure on day-to-day police work.