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

State of Chattisgarh - Subsection

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

(m)prescribing the condition on and subject to which and the circumstances in which and the areas or localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of whistles and trumpets operated by steam or mechanical means in factories and other places for the purposes of summoning or dismissing workmen or person employed;