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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Meghalaya - Subsection

Section 13(2) in The Meghalaya Police Act, 2010

(2)For the purpose of such coordination, the District Magistrate may call for information of a general or special nature, as and when required, from the Superintendent of Police and Heads of other Departments of the district. Where the situation so demands, the District Magistrate shall pass appropriate orders and issue directions in writing, to achieve the objective of coordination.