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[Cites 0, Cited by 0] [Section 317] [Entire Act]

NCT Delhi - Subsection

Section 317(2) in The New Delhi Municipal Council Act, 1994

(2)Any person contravening the provisions of sub-section (1), and any animal or article exposed for sale by such person, may be summarily removed from the market by or under the orders of the Chairperson or any officer or employee of the Council authorised by the Chairperson in this behalf.