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 48] [Entire Act] State of Meghalaya - Subsection Section 48(4) in Meghalaya Municipal Act, 1973 (4)All the proceedings of any such committee subject to confirmation by the Board at a meeting.
