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State of Meghalaya - Section

Section 119 in The Meghalaya Police Act, 2010

119. Validity of rules and order.

No rule, regulation, order, direction, or notification made or published and no adjudication, inquiry or act done under any provision of this Act, or under any rules made thereunder, which is in substantial conformity with the same, shall be deemed illegal, void or invalid by reason of any defect of form.