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 86] [Entire Act] State of Meghalaya - Subsection Section 86(4) in The Meghalaya Police Act, 2010 (4)The complainant may attend all hearings in an inquiry concerning his case. The complainant shall be informed of the date and place of each hearing.
