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 461] [Entire Act] State of Punjab - Subsection Section 461(4) in The Punjab Municipal Act, 1999 (4)A private market of which the licence has been suspended or cancelled as aforesaid, shall be closed with effect from such date, as may be specified in the order of suspension or cancellation.
