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[Cites 0, Cited by 2] [Section 322] [Entire Act]

NCT Delhi - Subsection

Section 322(b) in The Delhi Municipal Corporation Act, 1957

(b)any article whatsoever hawked or exposed for sale on any public street or in other public place in contravention of this Act and any vehicle, package, box or any other thing in or on which such article is placed.