Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 109] [Entire Act] State of Meghalaya - Subsection Section 109(6) in The Meghalaya Police Act, 2010 (6)holds out any threat or promise not warranted by law;shall, on conviction, be punished with imprisonment for a term which may extend to six months and shall be liable to fine of Rs. 5,000/-.
