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 2] [Entire Act] State of Meghalaya - Subsection Section 2(k) in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018 (k)"Permit Holder" means an individual or an organization authorized to organize arrow shooting on any special occasion;
