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[Cites 0, Cited by 1] [Section 357] [Entire Act]

State of Punjab - Subsection

Section 357(2) in The Punjab Municipal Corporation Act, 1976

(2)Except as otherwise provided in this Act or any bye-law made thereunder, for every such licence or written permission a fee may be charged at such rate as may from time to time be fixed by the Commissioner with the sanction of the Corporation and such fee shall be payable by the person to whom the licence or written permission is granted.