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 132] [Entire Act]

State of West Bengal - Subsection

Section 132(1) in Siliguri Municipal Corporation Act, 1990

(1)When the owner or the person having possession or control of any carriage or animal pays to the Corporation the tax payable by him under this Act, the Chief Executive Officer shall grant him a licence.