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 465] [Entire Act] State of Punjab - Subsection Section 465(2) in The Punjab Municipal Act, 1999 (2)The Chief Officer may, by order and subject to such conditions, as to supervision and inspection, as he thinks fit to impose, grant a municipal licence, or may, by order and for reasons to be recorded in writing, refuse to grant the same.
