Legal Document View

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
[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(2)(c) in Bihar Police Act, 2007

(c)After application is given, he shall issue a license, which shall contain names of the concerned license holder and the conditions on which convening such public meeting or procession, shall be allowed, provided no fee shall be charged for granting such license.