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 228] [Entire Act] State of Meghalaya - Subsection Section 228(4) in Meghalaya Municipal Act, 1973 (4)Before granting approval to such permission, the District or the Sub-divisional Magistrate may obtain the opinion of the Chief Inspector of Factories and Civil Surgeon.
