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 369(5)] [Section 369] [Entire Act] State of Arunachal Pradesh - Subsection Section 369(5)(b) in Arunachal Pradesh Municipal Act, 2007 (b)the matter connected with the display of licence, inspection or premises, power of inspectors and such other matters as may be deemed necessary.