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 2] [Entire Act] State of Meghalaya - Subsection Section 2(in) in The Meghalaya Excise (Amendment) Act, 1995 (in)a retailer of IMFL or denatured or rectified spirit, with a fine which shall not be less than Rs. 4,000.00 but which may extend upto Rs. 25,000.00 ;
