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 408] [Entire Act] NCT Delhi - Subsection Section 408(2) in The Delhi Municipal Corporation Act, 1957 (2)When the Commissioner refuses to grant any license, he shall record a brief statement of the reasons for such refusal.
