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 188 in Meghalaya Municipal Act, 1973 188. Disobeying order under Section 186 or 187. - Any person who disobeys an order passed by the Board under the provisions of Section 186 or 187 shall, for every such offence, be liable to a penalty not exceeding fifty rupees.Dangerous or Insanitary Holdings and other Places
