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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(3) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

(3)Notwithstanding anything to the contrary contained in any other law for the time being in force, no dealer shall keep his business premises including the place of storage closed during working hours on any day without the prior permission in writing of the licensing authority.