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 6] [Entire Act] State of Meghalaya - Subsection Section 6(3) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act (3)After considering the report of Advisory Council, the State Government may confirm, modify or cancel the order made under sub-section (1) of section 2.
