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 377] [Entire Act] State of Tamilnadu - Subsection Section 377(4) in The Coimbatore City Municipal Corporation Act, 1981 (4)The council may fix the fee to be collected for each such licence and the Commissioner shall grant such licence after the fee due therefor has beenMarkets, Butchers Shop, etc.
