Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8G] [Entire Act] State of Meghalaya - Subsection Section 8G(a) in The Meghalaya Maintenance Of Public Order Act, 1947 (a)by using, or threatening to use, criminal force to any person posted for the purpose of protecting or preventing or controlling access to, such place or area, or
