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 5] [Entire Act] Bombay Presidency - Subsection Section 5(2) in THE BOMBAY LIFTS ACT, 1939 (2)An application for a licence made under sub-section (1) shall be in such form as may be prescribed. Along with such application, such fee as may be prescribed shall be paid.
