Section 2 in The Meghalaya Subsidiary Force Act, 1971
2. Definitions.
In the Act, unless there is anything repugnant in the subject or context:-(a)“Force” means the Meghalaya Subsidiary Force constituted under this Act;(b)“Government” means “the Government of Meghalaya”;(c)“Prescribed” means prescribed by rules made under this Act;(d)“Relief Camp” includes any place, locality or area as may be declared as Relief Camp by Government for the purpose of this Act.
