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 14] [Entire Act] State of Meghalaya - Subsection Section 14(2) in Meghalaya Municipal Act, 1973 (2)A person shall be disqualified for voting at a municipal election if he is or becomes subject to any disqualification prescribed under the Representation of the People Act, 1951 for voting in an election to the State Assembly].
