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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Meghalaya - Subsection

Section 108(1)(e) in The Meghalaya Police Act, 2010

(e)acts in any other manner unbecoming of a police officer, shall, on conviction, be punished with imprisonment for a term which may extend to three months or with a fine of Rs. 5,000/- or both.