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State of Meghalaya - Section

Section 6C in The Meghalaya Maintenance Of Public Order Act, 1947

6C. Designation of Judicial Officer

Notwithstanding anything contained in this Act, the Government of Meghalaya may, with prior approval of Chief Justice of High Court of Meghalaya, designate one or more judicial officers for the whole state of Meghalaya or part for the purpose of section 6A.