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 281] [Entire Act] State of Meghalaya - Subsection Section 281(2) in Meghalaya Municipal Act, 1973 (2)The existence of artificial means under the control of the\consumer for causing any such alteration, prevention abstraction or use shall be evidence that the consumer has fraudulently affected the same.
