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 4B] [Entire Act] State of Meghalaya - Subsection Section 4B(3) in The Meghalaya Maintenance Of Public Order Act, 1947 (3)After considering the report of the Advisory Council, the State Government may confirm modify or cancel the order made under sub-section (1) of the section 2.
