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 12] [Entire Act] State of Meghalaya - Subsection Section 12(3) in The Meghalaya Preventive Detention Act, 1995 (3)When there is a difference of opinion among the member of Advisory Board the opinion of the majority of them shall be deemed to be opinion of the Board.
