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] [Entire Act] State of Meghalaya - Section Section 42 in The Meghalaya Police Act, 2010 42. Term of office of Independent Members. A person shall be appointed as an Independent Member for a period of three years. The same person shall not be appointed for more than one term.
