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 19] [Entire Act] State of Meghalaya - Subsection Section 19(b) in Rules for the Administration of Justice and Police in the Garo Hills District (b)when a defendant is not a native of the Garo Hills or is not resident within their jurisdiction.
