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 348] [Entire Act] Union of India - Subsection Section 348(29) in The Cantonments Act, 2006 (29)the prescribing of fee payable for any license except as otherwise specifically provided in the Act, sanction or for any written permission granted by the Chief Executive Officer;
