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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(16)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)an auctioneer, who sells or auctions goods in the City, belonging to any principal whether disclosed or not and whether the offer of the intending purchaser is accepted by him or by the principal or a nominee of the principal;