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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(3)(c) in The Meghalaya Police Act, 2010

(c)Range Inspector General of Police / Dy. Inspector General of Police will serve as an Appellate Authority against transfer orders passed by district Superintendents of Police which the aggrieved person considers to be unjustified.