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 14] [Entire Act] State of Meghalaya - Subsection Section 14(2) in The Meghalaya Employees' State Insurance Courts Rules, 1980 (2)Any other document Which any party desires to tender in evidence shall be produced at or before the first hearing.
