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 4] [Entire Act] State of Meghalaya - Subsection Section 4(e) in Meghalaya Excise (Amendment) Act, 1974 (e)no person shall use, keep or have in his possession any materials, stills, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant:
