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 49] [Entire Act] State of Meghalaya - Subsection Section 49(2) in Meghalaya Municipal Act, 1973 (2)Such joint committee may from time to time make rules as to the proceedings of any such joint committee and as to the conduct of correspondence relating to the purpose for which such joint committee is constituted.Establishment
