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[Cites 0, Cited by 0] [Section 321(1)] [Section 321] [Entire Act]

State of Maharashtra - Subsection

Section 321(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)have a light sufficient for the warning of passengers set up and kept every night against any such place and against any bars, chains or posts set up under section 319, for so long as such place shall be continued open or broken up, or such bars, chains or posts shall remain set up.