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 57] [Entire Act] State of Meghalaya - Subsection Section 57(3) in Meghalaya Municipal Act, 1973 (3)The powers of the Board or of any committee or joint-committee may be exercised notwithstanding any vacancy in their number.
