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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Meghalaya - Subsection

Section 30(2) in The Meghalaya Police Act, 2010

(2)The annual refresher training course shall be treated as mandatory, and under no circumstances the personnel undergoing such training shall be withdrawn for deployment on law and order, or any other duty except with the prior approval of the Director General of Police.