Section 458(2)(c) in Kerala Municipality Act, 1994

[Cites 0, Cited by 0] [Section 458(2)] [Section 458] [Entire Act]

(c)[ fees on goods for sale brought to such markets on vehicles or pack animals or by head load;] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]

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