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[Cites 0, Cited by 0] [Section 312(2)] [Section 312] [Entire Act]

State of Bihar - Subsection

Section 312(2)(f) in The Bihar Municipal Act, 2007

(f)mercantile buildings, that is to say, any building or part thereof used as shops, stores or markets for display or sale or merchandise, either wholesale or retail, or for office, storage or service facilities incidental to the sale of merchandise and located in the same building, and such building shall include establishments wholly or partly engaged in wholesale trade, manufacturer's whole-sale outlets (including related storage facilities), warehouses, and establishments engaged in truck transport (including truck transport booking agencies),