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 24] [Entire Act] State of Meghalaya - Subsection Section 24(3) in The Meghalaya Employees' State Insurance Courts Rules, 1980 (3)The Court may, in the like manner, at any time before passing its final order add to, strike out from or in any way amend the issue on such terms as it may think fit.
