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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in Smoke-Nuisances Act, 1963

(1)furnace means any furnace or fire-place used
(a)for working engines by steam, or
(b)for any other purpose whatsoever:
Provided that no furnace or fire-place
(i)used for the burning of the dead;
(ii)used in a private house for domestic purposes other than the purpose specified in clause (a);
shall be deemed to be a furnance or fire-place within the meaning of this Act;