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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Meghalaya - Subsection

Section 21(1) in The Meghalaya Police Act, 2010

(1)Additional or special police forces comprising officers and personnel of such ranks and grades, for such purpose, such role, such time, such pay and with such qualification and eligibility criteria as may be prescribed by the State Government, may be created, and these may be appointed or deputed by the authority as may be prescribed in that behalf.