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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Meghalaya - Subsection

Section 4B(2) in The Meghalaya Maintenance Of Public Order Act, 1947

(2)The Advisory Council shall, after considering the material placed before it and if necessary, after calling for such further information from the State Government or from the person concerned as it may deem necessary, submit its report to the State Government before the expiry of four months from the date of order made under sub-section (1) of section 2.