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 94] [Entire Act] State of Meghalaya - Subsection Section 94(4) in The Meghalaya Police Act, 2010 (4)The grievances that cannot be redressed by the said mechanism shall be forwarded to the State Government for remedial measures.
