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 46] [Entire Act] State of Meghalaya - Subsection Section 46(5) in Meghalaya Municipal Act, 1973 (5)The Commissioners present at such "adjourned meeting for transaction of business other than those mentioned in sub-section (2) shall form a quorum whatever their number may be.
