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 344] [Entire Act] State of Bihar - Subsection Section 344(2) in The Bihar Municipal Act, 2007 (2)When the Chief Municipal Officer refuses to grant any licence, he shall record a brief statement of the reasons for such refusal.
