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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(2) in The Gujarat Municipalities Act, 1963

(2)Whoever shall after such direction keep any pigs in any place within the municipal borough without the permission required as aforesaid, or otherwise than in accordance with the terms thereof, shall be punished with fine which may extend to one hundred rupees.