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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(4) in The Meghalaya Police Act, 2010

(4)Subject to the provisions of the Delegation of Financial Powers Rules as amended and general direction issued by the Government from time to time, the budgetary allocations made by the Legislature shall be made available at the disposal of the Director General of Police who shall be vested with full powers to spend the amounts earmarked under each head of the Budget Account.