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 139] [Entire Act] State of Meghalaya - Subsection Section 139(2) in Meghalaya Municipal Act, 1973 (2)Nothing in this section shall be deemed to affect the prosions of the Indian Tolls (Army and Air Force) Act, 1901 (Act II of 1901)
