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[Cites 0, Cited by 0] [Section 403(2)] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(2)(f) in The Mumbai Municipal Corporation Act, 1888

(f)[ the Commissioner may suspend the licence of a trader, an owner of a private market or of an abattoir for a period not exceeding sixty days if it is found that the trader or the owner of the private market or, as the case may be, the abattoir is not taking proper measures to keep the premises clean or is not disposing the trade refuse including caracass of dead animals in the proper manner] [Clause (f) was inserted by Maharashtra 10 of 1998, Section 192(b).].