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 228] [Entire Act] State of Meghalaya - Subsection Section 228(5) in Meghalaya Municipal Act, 1973 (5)The Board may suspend or cancel any permission granted under this section if it consider that there has been any breach in the conditions imposed.
