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 5] [Entire Act] State of Meghalaya - Subsection Section 5(6) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988 (6)The Board may adjourn from day to day or any particular days, and no fresh notice shall be required for any adjourned meeting.
