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[Cites 0, Cited by 0] [Section 593(1)] [Section 593] [Entire Act]

State of Telangana - Subsection

Section 593(1)(f) in Greater Hyderabad Municipal Corporation Act, 1955

(f)determining the supervision under which, the routes by which and the time within which goods intended for immediate exportation shall be conveyed out of the City and the fees payable by persons so conveying the goods;