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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

State of Gujarat - Subsection

Section 376(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)keep in or upon any premises any article specified in the rules-
(i)in any quantity or in excess of the quantity specified in the rules as the maximum quantity of such article which may at one-time be kept in or upon the same premises without a license, and
(ii)for any purpose whatever or for sale or for other than domestic use as may be specified in the case of each article in the rules;