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[Cites 0, Cited by 0] [Section 385] [Entire Act]

State of Uttar Pradesh - Subsection

Section 385(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)provide or appoint in proper and convenient situations, public receptacles, depots and places for the temporary deposit of -
(a)dust, ashes, refuse and rubbish;
(b)trade refuse;
(c)carcasses of dead animals;
(d)excrementitious and polluted matters;