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 76] [Entire Act] State of Meghalaya - Subsection Section 76(3) in The Meghalaya Police Act, 2010 (3)The remuneration, allowances and other terms and conditions of service of the Chairperson and members shall be as notified by the State Government from time to time and shall not be varied to their disadvantage after appointment.
