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[Cites 0, Cited by 0] [Section 8E] [Entire Act]

State of Meghalaya - Subsection

Section 8E(5) in The Meghalaya Maintenance Of Public Order Act, 1947

(5)If any person contravenes any provision of this section then, without prejudice to any other proceedings which may be taken against him he may be removed therefore by nay Police Officer or by any other person authorized in this behalf by the State Government.