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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Meghalaya - Subsection

Section 19(2) in The Meghalaya Prevention Of Gambling Act, 1970

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for –
(a)the police officers of and above such rank as may be specified who alone may perform the functions of police officers under this Act;
(b)the precautions to be observed by a police officer before entering any premises or making any searches or taking any other action under this Act;
(c)the manner in which fines under this manner provided in the Code of Criminal Procedure, 1898.