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 188] [Entire Act] State of Punjab - Subsection Section 188(ia) in Punjab Municipal Act, 1911 (ia)[ for the licensing of hotels and lodging-houses and for the fees payable for such licences and the conditions on which they may be granted on or revoked] [Inserted by Punjab Act No. 3 of 1933.].
