Legal Document View

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
[Cites 0, Cited by 0] [Section 415(36)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(36)(h) in The City of Nagpur Corporation Act, 1948

(h)the prohibition of all persons from selling in a private market in respect of which a licence has been refused, cancelled, or suspended;