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State of Telangana - Section

Section 623 in Greater Hyderabad Municipal Corporation Act, 1955

623. Licence required for dealing in dairy products.

- No person shall without, or otherwise than in conformity with the terms of, a licence granted by the Commissioner in this behalf-
(a)carry on within the City the business of a dairyman,
(b)use any place in the City as a dairy or for the sale of any dairy produce.