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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Meghalaya - Subsection

Section 93(3) in The Meghalaya Police Act, 2010

(3)The Bureau shall have as many members as prescribed, and shall comprise representatives from all police ranks. It may also include other members in an advisory capacity. The members of the Bureau shall be nominated by the Director General of Police.