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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(2) in The Meghalaya Police Act, 2010

(2)Words and expressions used in this Act but not defined specifically shall have the same meaning as provided in the Meghalaya Interpretation and General Clauses Act 1972, the Code of Criminal Procedure 1973, the Indian Penal code 1860 and the Administration of Justice and Police Rules as applicable in the State.