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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Meghalaya - Subsection

Section 65(1) in The Meghalaya Police Act, 2010

(1)The Director General of Police shall, with the approval of the State Government, draw up an Internal Security Scheme for the entire state as well as for each of the districts to deal with problems of Public Order and security of the State, as specific to the area.