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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

State of Jharkhand - Subsection

Section 319(1)(b) in Jharkhand Municipal Act, 2011

(b)for the stallage or keeping of horses, camels, donkeys and animals other than milch cattle and animals intended for human food, except under and in accordance with a license granted under the provisions of the regulations made in this behalf.