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[Cites 0, Cited by 0] [Section 415(35)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(35)(h) in The City of Nagpur Corporation Act, 1948

(h)the hours and manner of importation into, or of transport within, the City of any articles of food and drink or drugs, by licence for such importation or transport or otherwise;