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 213(3)] [Section 213] [Entire Act] State of Bihar - Subsection Section 213(3)(e) in The Bihar Municipal Act, 2007 (e)In case of contravention of any such regulations by any such plumber, the suspension or cancellation of such licence, whether he is prosecuted under this Act or not.