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[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

State of Meghalaya - Subsection

Section 8B(3)(a) in The Meghalaya Maintenance Of Public Order Act, 1947

(a)in relation to the making or printing of any document, it shall be a defence for the accused to prove that the said document was made or printed, as the case may be, -
(i)before the Assam Maintenance of Public Order (Second Amendment) Act, 1949 came into force, or
(ii)with the permission or under the authority of the State Government, or
(iii)as a proof intended for submission to the State Government or to a person or authority designated by the State Government in this behalf with a view to obtaining permission for its publication;