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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Meghalaya - Subsection

Section 21(2) in The Meghalaya Police Act, 2010

(2)The additional or special police forces and its officers and personnel shall be -
(a)vested with all or such of the powers, privileges, duties and immunities of a police officer as may be prescribed or specially notified by the State Government;
(b)subject to the orders of the Director General of Police or any other officer (s) so designated by the Director General of Police in this behalf.