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[Cites 0, Cited by 0] [Section 358(8)] [Section 358] [Entire Act]

State of Madhya Pradesh - Subsection

Section 358(8)(m) in The M.P. Municipalities Act, 1961

(m)prescribing the conditions on and subject to which and the circumstances in which and the areas of localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of whistles and trumpets operated by steam or mechanical means in factories and other places tor the purposes of summoning or dismissing workmen or persons employed;