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(h) in Punjab Municipal Act, 1911 (h)render licences necessary for using premises as stables, cow- houses or houses or enclosures for sheep goats [or swine] [Added by Act No. 2 of 1923.], and regulate the grant and withdrawal of such licences];
