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 358] [Entire Act] State of Tamilnadu - Subsection Section 358(5) in The Coimbatore City Municipal Corporation Act, 1981 (5)The Commissioner may levy for-every licence granted under this section a fee not exceeding one thousand and two hundred rupees per annum.
