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 18(4)] [Section 18] [Entire Act] State of Meghalaya - Subsection Section 18(4)(a) in The Meghalaya School Education Act, 1981 (a)Income derived by recognised unaided schools by way of fees shall be utilised only for such educational purposes as may be prescribed ; and