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 29] [Entire Act] State of Meghalaya - Subsection Section 29(4) in The Meghalaya Police Act, 2010 (4)The recruitment to the rank of constables and Sub-Inspectors shall be made through a Recruitment Board by a transparent process, adopting well-codified systems and procedures which should not be susceptible to any misuse or abuse.
