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 199] [Entire Act] State of Meghalaya - Subsection Section 199(5) in Meghalaya Municipal Act, 1973 (5)Any person who fails to comply with an order under sub-section (3) shall be liable to a fine of fifty rupees and daily fine of five rupees during which the offence is continued.
