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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Rajasthan - Subsection

Section 251(1) in Rajasthan Municipalities Act, 2009

(1)No person shall for the purposes of trade, use or permit to be used any place for stabling milk cattle or for storing or selling milk or for making, or selling butter except under and in accordance with the terms of a licence from the Municipality.