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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Meghalaya - Subsection

Section 72(3) in The Meghalaya Police Act, 2010

(3)No police officer shall abdicate his duties or withdraw himself from his place of posting or deployment, without proper authorisation.Explanation: An officer who, being absent on authorised leave, fails without reasonable cause to report for duty on the expiry of such leave, shall be deemed within the meaning of this Section to withdraw himself from the duties of his office.