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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(1)(s) in Punjab Municipal Act, 1911

(s)as to conditions on which a municipal committee may receive animals or articles into a bonded-warehouse and as to the agreements to be signed by traders or others wishing to deposit [animals or articles] [Substituted for the word 'goods' by Punjab Act No. 2 1923.] therein;