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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Meghalaya - Subsection

Section 66(2) in The Meghalaya Police Act, 2010

(2)The Criminal Investigation Department may have specialized units for investigation of cyber crime, organized crime, homicide cases, economic offences, and any other category of offences, as notified by the State Government and which require specialized investigation. In addition to regular staff, the Director General of Police may also higher services of any person qualified for this purpose on contract basis to assist in investigation, if and when so required.