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[Cites 0, Cited by 0] [Section 358(8)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(8)(h) in The Chhattisgarh Municipalities Act, 1961

(h)prescribing the conditions on or subject to which licences may be granted, refused, suspended or withdrawn for hawking exposing for sale in any public place or street any article whatsoever, whether it be for human consumption or not;