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State of Punjab - Section

Section 463 in The Punjab Municipal Act, 1999

463. Prohibition or use of unlicensed markets.

- No person, who knows that any market has been opened to the public without a licence having been obtained therefor, when such licence is required by or under this Act, or that the licence granted therefor is for the time being suspended or that it has been cancelled, shall sell or expose for sale any animal or article in such market.