Section 328A(4)(b) in The Mumbai Municipal Corporation Act, 1888

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State of Maharashtra - Subsection

Section 328A(4)(b) in The Mumbai Municipal Corporation Act, 1888

(b)the expression "illuminated advertisement" in this section shall not include an illuminated display of goods, if such display:

(i)is of goods merely bearing labels showing the name of the article or of its manufacturer or of both, and

(ii)is made by lighting which is not, in the opinion of the Commissioner, more than is necessary to make the goods and labels visible at night.]