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 17] [Entire Act] State of Jharkhand - Subsection Section 17(h) in Jharkhand Tourism Development and Registration Act, 2015 (h)if in the opinion of the prescribed authority there is any sufficient ground to be recorded in writing, for refusing registration:
