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State of Meghalaya - Section

Section 4 in The Meghalaya Employees' State Insurance Courts Rules, 1980

4. Constitution of the Presiding Officer of a Civil or Criminal Court as a Court.

- The State Government may constitute the Presiding Officer of any Civil or Criminal Court in the State as a Court for the propose of the Act and such Presiding Officer shall thereupon discharge the functions of the Court in addition to his own duties.