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[Cites 0, Cited by 0] [Section 458] [Entire Act]

State of Punjab - Subsection

Section 458(3) in The Punjab Municipal Act, 1999

(3)In prescribing the terms of a licence granted under this section for the use of premises as mills or iron yard or for similar purposes, the Chief Officer may, when he thinks fit, require the licensee to provide a space or passage within the premises for carts for loading and unloading purposes.