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 15] [Entire Act] State of Meghalaya - Subsection Section 15(vi) in Meghalaya Municipal Act, 1973 (vi)has during the four years immediately preceding the date of election been declared from practicing as a legal practitioner by order of any competent authorities, or
