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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Assam - Subsection

Section 318(4) in Gauhati Municipal Corporation Act, 1971

(4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the Commissioner may stop the use thereof by such means as he may consider necessary.