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 211] [Entire Act] State of Meghalaya - Subsection Section 211(3) in Meghalaya Municipal Act, 1973 (3)Any sweeper or other such person who, after the said publication, contravenes the provisions of sub-section (2), shall forfeit his licence and all salary which may be due to him and he shall also be liable to a fine not exceeding twenty rupees.
