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[Cites 0, Cited by 0] [Section 394(3)] [Section 394] [Entire Act]

State of Maharashtra - Subsection

Section 394(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)to keep or to suffer or allow the keeping of an article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(b).] or to carry on or to allow to be carried on a trade, process or operation within the meaning of clause (d) or, as the case may be, paragraph (ii) of clause (e) of sub-section (1), if he does any act in furtherance of keeping of such article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(b).] or carrying on of such trade, process or operation or is in any way engaged or concerned therein whether as principal, agent, clerk, master, servant, workman, handicraftsman, watchman or otherwise.