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State of Meghalaya - Section

Section 105 in The Meghalaya Police Act, 2010

105. Unauthorized use of police uniform.

Whoever, not being a member of the Police Service, wears, without obtaining permission from an officer authorized in this behalf by the State Government by a general or special order, a police uniform or any dress having the appearance or bearing any of the distinctive marks of that uniform, shall, on conviction, be punished with imprisonment not exceeding three months or fine of Rs. 5,000/- or both.