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 51] [Entire Act] Union of India - Subsection Section 51(2) in The Assam Reorganisation (Meghalaya) Act, 1969 (2)All other public moneys received by or on behalf of the Government of Meghalaya shall be credited to the public account of Meghalaya.
