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] [Section 3] [Entire Act] State of Meghalaya - Subsection Section 3(2) in The Meghalaya Subsidiary Force Act, 1971 (2)The Force in Meghalaya shall for the purpose of this Act, be deemed to be a single force and the members thereof shall be formally appointed.
