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 348] [Entire Act] Union of India - Subsection Section 348(39) in The Cantonments Act, 2006 (39)the rendering necessary of licenses for the use of premises within the cantonment as stables, kennels, sites or cow-houses or as accommodation for sheep, goats or fowls;
