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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(3) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(3)The apparatus referred to in sub-clause (i) together with the vehicle, if any, to which it may be attached shall be liable to be forfeited to the State Government if it be used or operated in contravention of an order passed under this section.