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[Cites 0, Cited by 2] [Section 403(1)] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)use [or permit to be used] [These words were inserted by Bombay 5 of 1938, Section 40.] any place in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] as a slaughter house or for the slaughtering of any animal intended for human food;