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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Meghalaya - Subsection

Section 45(1) in The Meghalaya Police Act, 2010

(1)The administration of the Police Service throughout the State shall be vested in the Director General of Police and in such Additional Directors General, Inspectors General, Deputy Inspectors General of Police and other officers as appointed under this Act subject to provisions of section 33 of this Act and as prescribed.