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[Cites 0, Cited by 16] [Entire Act]

State of Maharashtra - Section

Section 404 in The Mumbai Municipal Corporation Act, 1888

404. Prohibition of sale in unauthorized private markets.

- No person who knows that any private market has been established without the sanction of the Commissioner, or is kept open after a licence for keeping the same open has been refused, cancelled or suspended by the Commissioner, shall sell or expose for sale therein any animal or articles of food.