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 42] [Entire Act] State of Meghalaya - Subsection Section 42(2) in Meghalaya Municipal Act, 1973 (2)No Commissioners shall receive or be paid from the municipal fund, any salary or remuneration for services rendered by him in any capacity whatsoever but may be allowed traveling allowances when admissible.Conduct of Business
