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 127A] [Entire Act] State of Meghalaya - Subsection Section 127A(2) in Meghalaya Municipal Act, 1973 (2)Whoever own or is in possession of any boat with out a valid license shall be punishable with a fine not exceeding One hundred rupees.Registration of Dogs and Cattle
