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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Gujarat - Subsection

Section 275(1)(bb) in The Gujarat Municipalities Act, 1963

(bb)prescribing the conditions on or subject to which licences, may be granted, refused, suspended or withdrawn for hawking or exposing for sale in any public place or street any article whatsoever, whether it be for human consumption or not;