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] [Section 5] [Entire Act] State of Meghalaya - Subsection Section 5(2) in The Meghalaya Police Act, 2010 (2)The State Government may appoint one or more Additional Director Generals of Police, and as many Inspectors Generals, Deputy and Assistant Inspector Generals of Police as necessary.
