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 8A] [Entire Act] State of Meghalaya - Subsection Section 8A(2) in The Meghalaya Maintenance Of Public Order Act, 1947 (2)If any person contravenes any order issued under this section, he shall be punishable with imprisonment, which may extend to two years or with fine or with both.
