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[Cites 0, Cited by 0] [Section 210(3)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(3)(b) in Cantonments Act, 1924

(b)no person shall be required to take out a licence for the sale or storage or petroleum or for the sale or possession for sale of poisons or white arsenic in any case in which he is required to take out a licence for such sale, storage or possession for sale by or under the Indian Petroleum Act, 1899 {See now the Petroleum Act, 1934 (30 of 1934 , or the Poisons Act, 1919.