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[Cites 0, Cited by 0] [Section 278(4)] [Section 278] [Entire Act]

State of Rajasthan - Subsection

Section 278(4)(c) in Rajasthan Municipalities Act, 2009

(c)being a person not so authorized sells fuel or other article within three hundred meters of the burning ground in respect of which licence granted or renewed under sub-Section (1) is in operation,