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 43] [Entire Act] State of Meghalaya - Subsection Section 43(2) in The Meghalaya Police Act, 2010 (2)In addition, an Independent Member shall be removed from the Commission if he incurs any of the grounds of ineligibility specified under Section 40 of this chapter.
