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[Cites 0, Cited by 0] [Section 457] [Entire Act]

State of Jharkhand - Subsection

Section 457(1) in Jharkhand Municipal Act, 2011

(1)Within such limit as the municipality may determine, no cartman, livery stablekeeper of vehicles plying for hire or dairyman shall keep horses, ponies or cattle for the purposes of trade or business except in a place licensed by the Municipal Commissioner or the Executive Officer.