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 108] [Entire Act] State of Andhra Pradesh - Subsection Section 108(3) in Andhra Pradesh Panchayat Raj Act, 1994 (3)It shall not be lawful for any person to keep open any private market during such suspension or until the licence is renewed.
