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[Cites 0, Cited by 0] [Section 358(8)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(8)(i) in The Chhattisgarh Municipalities Act, 1961

(i)for licensing brokers/commission agents, measures and weighman practising their calling in public places within the Municipality, and fixing the fees payable for such licences and the conditions on which they are to be granted and may be revoked;