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State of Meghalaya - Section

Section 21 in Meghalaya Interpretation and General Clauses Act, 1972

21. Provisions as to offences punishable under two or more enactments.

- Where an act or omission constitutes an offence under two or more enactments, then the offender shall be liable to prosecuted or punished under either or any of them, but shall not be liable to punished twice for the same offence.