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 9] [Entire Act] State of Meghalaya - Subsection Section 9(2) in The Meghalaya Board of School Education Act, 1973 (2)Twenty one days Notice shall be given for Ordinary Meetings of the Board and seven days Notice for Special Meetings.] [Substituted by Meghalaya Act 5 of 2006, Section 6.]
