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 173] [Entire Act] State of Meghalaya - Subsection Section 173(i) in Meghalaya Goods and Services Tax Act, 2017 (i)In the Meghalaya Municipal Act (Assam Act 1956, as adapted by Meghalaya), after the existing clause (o) of sub-section (1) of Section 68 the following shall be inserted, namely:-
