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[Cites 0, Cited by 2] [Section 394(1)] [Section 394] [Entire Act]

State of Maharashtra - Subsection

Section 394(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)keep, or suffer or allow to be kept, in or upon any premises, horses, cattle or other four-footed animals for sale, for letting out on hire or for any purpose for which any charge is made or any remuneration is received, or for the sale of any produce thereof;