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 63] [Entire Act] State of Meghalaya - Subsection Section 63(5) in The Meghalaya Police Act, 2010 (5)In the event of any complaint against the Village Defence Party or its members, the Superintendent of Police shall take appropriate action, including, if necessary, removal of the concerned members.
