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State of Jammu-Kashmir - Section

Section 318 in Jammu and Kashmir Municipal Corporation Act, 2000

318. Prohibition on use of unlicensed market.

- No person knowing that any market has been opened to the public without a licence having been obtained thereof when such licence is required by or under this Act or that the licence granted therefore is for the same time going suspended or that it has been cancelled, shall sell or expose for sale any animal or article in such market.