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 39] [Entire Act] State of Meghalaya - Subsection Section 39(2) in The Meghalaya Employees' State Insurance Courts Rules, 1980 (2)Where the Court directs that any cost shall not follow the event, the Court shall state its reasons in writing.
