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[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of Gujarat - Subsection

Section 386(5) in The Gujarat Provincial Municipal Corporations Act, 1949

(5)Every person to whom any such licence or written permission has been granted shall, at all reasonable times, while such written permission or licence remains in force, if so required by the Commissioner, produce such licence or written permission.