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[Cites 0, Cited by 0] [Section 479] [Entire Act]

State of Maharashtra - Subsection

Section 479(5) in The Mumbai Municipal Corporation Act, 1888

(5)Every person to whom any such licence or written permission has been granted shall at all reasonable times while such written permission or licence remains in force, if so required by the Commissioner produce such licence or written permission.Public Notices and Advertisements