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 92] [Entire Act] State of Meghalaya - Subsection Section 92(2) in Meghalaya Municipal Act, 1973 (2)The Board at a meeting may exempt from assessment to the tax mentioned in Section 68, sub-section (I) (a), any holding used for the purposes of a public charity.
