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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

State of Meghalaya - Subsection

Section 8F(4) in The Meghalaya Maintenance Of Public Order Act, 1947

(4)If any person is in a protected are in contravention of the provisions of this section then, without prejudice to any other proceedings which may be taken against him, he may be removed therefrom by or under the direction of any police officer on duty in the protected area or the State Government.