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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Uttar Pradesh - Subsection

Section 423(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)When the Municipal Commissioner has refused, cancelled or suspended any licence to keep open a private market, he shall cause a notice of his having so done to be affixed in such language or languages as the Corporation may from time to time specify on some conspicuous spot on or near the building or place where such market has been held.