Legal Document View

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
[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(1)(b) in The Meghalaya Police Act, 2010

(b)initiate departmental action based on such findings, duly forwarding the evidence collected by it to the police. Such directions of the Accountability Commission shall be binding: