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State of Meghalaya - Section

Section 25 in The Meghalaya Police Act, 2010

25. District Armed Branch and Meghalaya Police Battalions including the India Reserve Battalions.

To assist the civil police promptly and efficiently in dealing with group protests and violent disturbances involving breach of peace or law and order, and in disaster management functions, as well as to discharge such duties as require the presence of armed police, the State Government shall create Armed Police units with appropriate manpower strengths in the form of an Armed Branch for each Police District, and appropriate number of Meghalaya Police Battalions including the India Reserve Battalions for the State.