Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Meghalaya - Subsection

Section 28(4) in The Meghalaya Police Act, 2010

(4)The duties of the Addl. Director General of Police / Inspector General of Police in charge of the Armed Police Battalions set-up, the Commandant, Second-in-command, Assistant Commandants, Inspectors of the Service and the Headquarters Companies shall be as prescribed by the State Government from time to time.