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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(6)(b) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(b)by order notified in the official Gazette, direct the said person to appear before such officer, at such place, and within such period as may be specified in the order; and if the said person fails to comply with such direction he shall, unless he proves that it was not possible for him to comply therewith and that he had, within the period specified in the order, informed the officer of the reason which rendered compliance therewith impossible and of his whereabouts, be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.