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 2] [Entire Act] State of Telangana - Subsection Section 2(e) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F. (e)"licensee" shall mean a non-mulki prostitute or a non-mulki dancing girl to whom a residence licence has been granted under this Act.
