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[Cites 0, Cited by 0] [Section 438(1)] [Section 438] [Entire Act]

State of Uttar Pradesh - Subsection

Section 438(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)keep in or upon any premises any article specified in the bye-laws in any quantity or in excess of the quantity specified in the bye-laws as the maximum quantity of such article which may at one time be kept in or upon the same premises without a licence; and