Legal Document View

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
[Cites 0, Cited by 0] [Section 14(23)] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(23)(i) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(i)In respect of contracts to be let out by the Board, the Member-Secretary shall have power up to a financial limit of Rs. 2 lakhs (Rupees two lakhs) only.