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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(6)(ii) in Uttar Pradesh Municipal Corporation Act, 1959

(ii)the occasional sale to the Municipal Commissioner on behalf of the Corporation of any article in which he regularly trades to value not exceeding in the aggregate in any one calendar year to two thousand rupees.