Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Meghalaya - Subsection

Section 8B(1) in The Meghalaya Maintenance Of Public Order Act, 1947

(1)No person shall, without lawful authority or excuse-
(a)do any prejudicial act; or
(b)make, print, publish, distribute or exhibit any document containing or spread by any other means whatsoever, any Prejudicial report.