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[Cites 0, Cited by 0] [Section 378(1)] [Section 378] [Entire Act]

State of Gujarat - Subsection

Section 378(1)(ii) in The Gujarat Provincial Municipal Corporations Act, 1949

(ii)the Commissioner shall not cancel or suspend or refuse to renew any licence for keeping open a private market for any cause other than the failure of the owner thereof to comply with some provision of this Act, or with some standing order or with some bye-law;