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[Cites 0, Cited by 0] [Section 266(2)] [Section 266] [Entire Act]

State of Andhra Pradesh - Subsection

Section 266(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)restrict the notice or vibration by prohibiting the working of the factory, workshop or work-place between the hours of 9-30 p.m. and 5-30 a.m.