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 57] [Entire Act] State of Meghalaya - Subsection Section 57(4) in Meghalaya Municipal Act, 1973 (4)Accidental omission to serve notice of a meeting on any commissioner of a Board or committee or joint committee shall not affect the validity of a meeting of the Board or of the committee or joint-committee.
