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

State of Meghalaya - Subsection

Section 66(7) in The Meghalaya Police Act, 2010

(7)The Criminal Investigation Department may be equipped with adequate facilities of scientific aids to investigation and forensic science including qualified and trained manpower, in accordance with the guidelines, if any, issued in this regard by the Directorate Forensic Science or the Bureau of Police Research and Development of the Government of India.