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 3] [Entire Act] State of Meghalaya - Subsection Section 3(68) in Meghalaya Interpretation and General Clauses Act, 1972 (68)"will" and "codicil" have the meanings respectively assigned to them in the Indian Succession Act, 1925 (30 of 1925);
