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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of West Bengal - Subsection

Section 280(1) in West Bengal Municipal Act, 1993

(1)No commodity or article or animal or bird shall be sold or exposed for sale by a hawker or squatter within a distance of forty-five metres from the outward confines of any municipal market or licensed private market without the permission of the Board of Councilors.