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 44] [Entire Act] State of Meghalaya - Subsection Section 44(1) in The Meghalaya Employees' State Insurance Courts Rules, 1980 (1)The fees payable on an application in respect of any matter referred to in Section 75 shall be two rupees.
