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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(1) in The Meghalaya Police Act, 2010

(1)It shall be the responsibility of the State Government to ensure an efficient, responsive, accountable, impartial, honest, citizen-friendly and professional Police Service for the entire State. For this purpose, the power of superintendence of the Police Service shall vest in and be exercised by the State Government in accordance with the provisions of this Act an any other law as applicable.