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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Maharashtra - Subsection

Section 235(2) in The City of Nagpur Corporation Act, 1948

(2)When the [Commissioner] has refused, cancelled or suspended any licence to keep a private market, he shall cause a notice thereof in English, Hindi and Marathi languages to be conspicuously exhibited near the building or place where such market is or was to be held.