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 104] [Entire Act] State of Meghalaya - Subsection Section 104(2) in Meghalaya Municipal Act, 1973 (2)Such tax shall be payable in quarterly installments and every such installments shall be deemed to be due on the first day of the quarter in respect of which it is payable.
