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 1] [Entire Act] State of Meghalaya - Section Section 18 in Meghalaya Shops and Establishment Act, 2003 18. Appeals. - Appeal against any order of the Inspector under Section 16 and shall lie to such authority and within such time as may be prescribed.
