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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Chattisgarh - Subsection

Section 262(2) in The Chhattisgarh Municipalities Act, 1961

(2)Whoever, without the permission of the Council, sells or exposes for sale any article in the said market or uses the said slaughter-house, shall be punished with fine which may extend to twenty-five rupees.