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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(e) in Karnataka Municipalities Act, 1964

(e)prescribing the conditions subject to which sweetmeat, milk, butter or other milk product may be sold and subject to which licences may be granted, refused, suspended or withdrawn for carrying on the trade or business of a dealer in, or importer or seller of, sweetmeat, milk, butter or other milk product or for the use of for the purposes of trade, of any place for stabling milch-cattle, for storing or selling milk or for manufacturing, storing or selling butter or other milk products;