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 31] [Entire Act] State of Meghalaya - Subsection Section 31(1) in The Meghalaya Police Act, 2010 (1)The deployment of units and sub-units of the District Armed Branch and the Armed Police Battalions shall be strictly restricted to only those situations where such deployment is considered absolutely necessary.
