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 15] [Entire Act] State of Meghalaya - Subsection Section 15(i) in Meghalaya Community Participation and Public Services Social Audit Act, 2017 (i)It shall be mandatory for the Nodal Officers or their representatives to be present during the Public Hearings.
