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 358(7)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(7)(h) in The Chhattisgarh Municipalities Act, 1961

(h)prescribing the conditions on or subject to which licence may be granted, refused, suspended or withdrawn, for the use of any vehicles and barrows, and providing for the seizure and detention of any vehicle or barrows which have not been duly licensed in pursuance of the bye-laws made under this section;