Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Maharashtra - Subsection Section 23(e) in Nagpur rules Relating to the Election of Councillors (e)A shop or yard or depot for trades in grains, hay, straw, oil-seeds, oil cakes, thatching grass, wood, charcoal or coal of any kind, cotton, bidi leaves, camphor, celluloid or celluloid goods, cinematograph films, cotton refuse, cotton seeds, dry leaves (Patravali), gun powder, blasting powder, matches, methylated spirit, paints, old papers (waste), tanas, fodder, hemp, jute, gunny bags, coke, timber, wood, scantlings, bamboos, burad manufactory goods, oils, turpentine, varnish, acids, sulphur, tar, phenyl, yarn, rags, dry chillies, soap coconut, old paper waste including newspapers, skins, hides, bones, wooden packing cases or barrels, cowdung cakes, marriage mandwa materials, or other dangerously inflammable materials.
