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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Gujarat - Subsection

Section 208(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)Notices of such prohibitions as are imposed under sub-section (1) shall be posted up in conspicuous places at or near both ends of the public streets or portions thereof to which they relate, unless such prohibitions apply generally to all public streets.