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 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(e) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (e)if the conditions of the licence or permit provide for such cancelment or suspension at will, or
