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 358(8)] [Section 358] [Entire Act]

State of Madhya Pradesh - Subsection

Section 358(8)(i) in The M.P. Municipalities Act, 1961

(i)for licensing brokers, commission agents, measures and weighmen practising their calling in public places within the Municipality, and fixing the fees payable for such licences and the conditions on which they are to be granted and may be revoked;