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] [Entire Act] State of Meghalaya - Section Section 263A in Meghalaya Municipal Act, 1973 263A. Industrial undertaking. - The Board may undertake industrial programmes sponsored or abided by the Khadi and Village Industries Commission or the State Khadi and Village Industries Board, and other Industries with prior approval of the State Government.
