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[Cites 0, Cited by 1] [Section 188] [Entire Act]

State of Punjab - Subsection

Section 188(t) in Punjab Municipal Act, 1911

(t)[ render licenses necessary for hand carts employed for transport or hawking articles for sale, and for the persons using such hand-crafts, and prescribe the conditions for the grant and revocation of such licenses] [Substituted by Punjab Act No. 3 of 1953.];