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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Meghalaya - Subsection

Section 81(5) in The Meghalaya Police Act, 2010

(5)The Accountability Commission shall have the power to advise the State Government on measures to ensure protection of witnesses, victims, and their families who might face any threat or harassment for making the complaint or for furnishing evidence.