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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(1) in The Meghalaya Subsidiary Force Act, 1971

(1)In Meghalaya or part thereof, the Government may raise andmaintain a Force to be called Meghalaya Subsidiary Force which shall consist of such number of persons and shall be constituted in such manner as the Governments may, by order, direct.