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 29(2)] [Section 29] [Entire Act] State of Meghalaya - Subsection Section 29(2)(c) in Meghalaya Municipal Act, 1973 (c)if without an excuse sufficient in the opinion of the State Government he absents himself from four consecutive meeting of the Board, or