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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Uttar Pradesh - Subsection

Section 423(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)The Municipal 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 regulation or with some bye-law.