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 280] [Entire Act] State of Meghalaya - Subsection Section 280(3) in Meghalaya Municipal Act, 1973 (3)If such meter is found, upon being so tested, to be incorrect by more than two per cent the said fee shall be returned to the person who sent it.
