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 19 in Meghalaya Community Participation and Public Services Social Audit Act, 2017 19. Power to make Rules. - In furtherance of the objectives of this Act, the State Government is empowered to issue rules and regulations from time to time and when required.
