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[Cites 0, Cited by 0] [Section 256(1)] [Section 256] [Entire Act]

State of Bihar - Subsection

Section 256(1)(d) in The Bihar Municipal Act, 2007

(d)carry rubbish, filth or other polluted and obnoxious matter along any route in contravention of any prohibition made in this behalf by the Chief Municipal Officer by notice, or