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] [Entire Act] State of Meghalaya - Section Section 133 in Meghalaya Municipal Act, 1973 133. Penalty. - Whoever keeps, a dog or cattle not duly registered as required by any of three proceeding sections shall be liable to a find not exceeding four times the amount payable by him in respect of such registration, inclusive of the amount so payable.
