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 260] [Entire Act] State of Meghalaya - Subsection Section 260(a) in Meghalaya Municipal Act, 1973 (a)establish and maintain within the municipality, dispensaries, hospitals, chest clinics, asylums and places for the reception of the sick or destitute or contributes towards the cost of the establishment and maintenance of such institutions;
