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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 372(4) in Arunachal Pradesh Municipal Act, 2007

(4)If any place is used for the sale of flesh, fish or poultry intended for human food in contravention of the provisions of this section, the Chief Municipal Executive Officer/Municipal Executive Officer may stop the use of such place in such manner as he may consider necessary.