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

State of Tripura - Subsection

Section 2(f) in Tripura Markets Act, 1979

(f)"market" means any place not owned or managed by a local authority or Government where persons assemble for the sale of, or for the purpose of exposing for sale meat, fish, fruit, vegetable or any other articles of human food whatsoever, animals, fire wood or bamboo ;