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 5 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980 5. Licence Fee. (1)The licence fees shall be as specified in the First Schedule.(2)The District Council shall be competent to revise the rates of licence fees.
