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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Meghalaya - Subsection

Section 62(d) in The Meghalaya Police Act, 2010

(d)assisting any citizen in arresting or handing over to the Police Station any person or persons under section 43 of the Code of Criminal Procedure, 1973 along with the arms, ammunition, property or any objectionable or suspicious object, if any, seized from him, without delay. In case the arrested person is a woman, a male Village Guard shall be accompanied by a woman;