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 243] [Entire Act] State of Meghalaya - Subsection Section 243(c) in Meghalaya Municipal Act, 1973 (c)takes any part in the business of washing or carrying soiled clothes, shall be punishable with fine which may extend to twenty rupees.
