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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8A) in The Howrah Municipal Corporation Act, 1980

(8A)[ "depot" means a place where articles are stored, whether for sale or for any other purpose, but not for domestic consumption or use, in quantities exceeding two thousand kilograms;] [Clauses (8A) and (8B) inserted by W.B. Act 29 of 1990.]