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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Meghalaya - Subsection

Section 16(3) in The Meghalaya Police Act, 2010

(3)The State Government may appoint for the whole State one Director of Police Telecommunications, not below the rank of Deputy Inspector General of Police and one Superintendent of Police and as many Addl. / Deputy Superintendents of Police as deemed necessary to assist them.