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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Meghalaya - Subsection

Section 63(3) in The Meghalaya Police Act, 2010

(3)The Village Defence Party shall normally be reconstituted every three years. Members may be re-inducted whenever the Village Defence Party is reconstituted. No renewal shall, however, be granted to a person after he crosses the age of fifty years or who incurs any other condition of ineligibility specified in Section 63 (2). However, any vacancy may be filled up as and when it occurs.