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 117] [Entire Act] State of Meghalaya - Subsection Section 117(2) in Meghalaya Municipal Act, 1973 (2)The Board may at the approval of the State Government, determine the maximum number of cart and carriages, which may be licensed under sub-section (1)
