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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(2)The State Government or any officer empowered in this behalf by the State Government by general or special order may exempt any person or class or section of such inhabitants from liability to pay any portion of such fine.