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 410C] [Entire Act] State of Tamilnadu - Subsection Section 410C(4) in The Madurai City Municipal Corporation Act, 1971 (4)Every licence granted under sub-section (2) shall be valid for such period as may be prescribed, and may be renewed, from time to time.
