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] [Entire Act] State of Meghalaya - Section Section 102 in The Meghalaya Police Act, 2010 102. Penalty for disobeying order or directions. Any person not obeying the lawful orders issued under Sections 98,99 and 101 may be arrested and on conviction by a court of law, shall be liable to a fine of Rs. 5,000/-.
