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 351] [Entire Act] State of Karnataka - Subsection Section 351(6) in Karnataka Municipal Corporations Act, 1976 (6)Every licence granted under this section shall expire at the [end of the period of five years] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] for which it is granted.
