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 145] [Entire Act] State of Bihar - Subsection Section 145(3) in The Bihar Municipal Act, 2007 (3)No person shall broadcast any advertisement, except on radio or television, without the permission, in writing, of the Chief Municipal Officer.
