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 87] [Entire Act] State of Meghalaya - Subsection Section 87(1) in The Meghalaya Police Act, 2010 (1)All police officers and authorities shall refer all allegations of and other State serious misconduct against police personnel, coming to their notice, to the Accountability Commission.
