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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Meghalaya - Subsection

Section 67(4) in The Meghalaya Police Act, 2010

(4)The State Government shall create and upgrade, from time to time, the infrastructure and capabilities of their training institutions in consonance with the holistic training needs of police personnel of different ranks, which shall include, besides all types of specialized training, refresher training courses of appropriate duration. For this purpose, the State Government shall also create a suitable training centre with the requisite infrastructure in each Police District or Armed Police Battalion, as the case may be.