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 46] [Entire Act] State of Meghalaya - Subsection Section 46(4) in Meghalaya Municipal Act, 1973 (4)If at any meeting the prescribed quorum is not present, the meeting shall stand adjourned to some future day to be appointed by the President and three day's notice of such adjourned meeting shall be given.
