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[Cites 0, Cited by 0] [Section 426(2)] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(2)(v) in Gauhati Municipal Corporation Act, 1971

(v)The conditions on which the Corporation may receive animals or articles into a bonded warehouse and the agreement to be signed by traders and others wishing to deposit animals or articles therein;