Section 2 in The Meghalaya Preventive Detention Act, 1995
2. Definitions-
In this Act, unless the context otherwise requires:-(a)“advisory Board” means the Advisory Board constituted under section 10;(b)“Code” means the Code of the Criminal Procedure, 1973;(c)“detention order” means an order made under Section 3;(d)“Government” or “State Government” means the Government of the State of Meghalaya;(e)“Section” means a section of this Act; and(f)“State” means the State of Meghalaya.
