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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Meghalaya - Subsection

Section 110(1)(d) in The Meghalaya Police Act, 2010

(d)defacing, or affixing notices, or writing graffiti on walls, buildings or other structures without the prior permission of the custodian of the property;