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State of Meghalaya - Section

Section 121 in The Meghalaya Police Act, 2010

121. Licenses and written permissions to specify conditions, and to be signed.

Any license or written permission granted under the provisions of this Act shall specify the period and locality for which and the conditions and restrictions subject to which, the same is granted, and shall be given under the signature of the competent authority and such fee then be charged thereof as may be prescribed by any rule under this Act in that behalf.