Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(1) in The Meghalaya Police Act, 2010

(1)The District Armed Branch shall be headed by an officer of the rank of either an Inspector or Deputy Superintendent of Police or an Additional Superintendent of Police, depending on the manpower strength of the Armed Branch set-up of the district.