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] [Entire Act] State of Meghalaya - Section Section 6 in Meghalaya Excise (Amendment) Act, 1974 6. Amendment of Section 38 of the principal Act. - In Section 38 of the principal Act, in Clause (3) before the word "any" occurring in the clause the words "any officer or" shall be inserted.
