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 43] [Entire Act] State of Meghalaya - Subsection Section 43(2) in Meghalaya Municipal Act, 1973 (2)The Chairman, or, in his absence the Vice-Chairman may call special meeting whenever he thinks fit and shall call one on a requisition signed by not less than three of the Commissioners.
