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(3) in The Punjab Municipal Act, 1999 (3)The Chief Officer may, with the previous approval of the Municipality and for reasons to be recorded in writing, by order, suspend a licence in respect of a private market for such period, as he thinks fit or cancel such licence.
