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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Meghalaya - Subsection

Section 12(1) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(1)The State Government or any District Magistrate may further direct a person on whom order under section 2 of this Act has been passed that such person shall :
(a)allow himself to be photographed:
(b)allow his finger and thumb impressions to be taken; and
(c)furnish specimens of his hand writing and signature.