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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(3) in The Meghalaya Police Act, 2010

(3)It shall be the duty of the District Superintendent of Police to ensure that the personnel of the Armed Branch are deployed in a manner that ensures their regular training and constant preparedness for their tasks, as also a fair rotation between duty and rest for them.