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 3] [Entire Act] State of Meghalaya - Subsection Section 3(6) in Meghalaya Interpretation and General Clauses Act, 1972 (6)"autonomous State" means the autonomous State of Meghalaya formed under Section 3 of the Assam Reorganisation (Meghalaya) Act, 1969 ;
