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[Cites 0, Cited by 0] [Section 426A] [Entire Act]

State of Maharashtra - Subsection

Section 426A(4) in The Mumbai Municipal Corporation Act, 1888

(4)No person shall deal with or remove or dispose of the said article otherwise than in accordance with a direction of the Commissioner or an officer of the Customs until a certificate under sub-section (3) has been given in respect thereof.