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 5] [Entire Act] State of Meghalaya - Subsection Section 5(9) in The Meghalaya School Education Act, 1981 (9)The appellate authority under sub-section (4) or sub-section (8) may after giving the appellant a reasonable opportunity of being heard, pass such order as it may deem fit and proper.
