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

State of Meghalaya - Subsection

Section 4B(1) in The Meghalaya Maintenance Of Public Order Act, 1947

(1)The State Government, wherever necessary, shall constitute an advisory Council consisting of not less than three members, one of whom shall be person qualified to be a Judge of High Court and he shall be its Chairman.