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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Nagpur Province - Subsection

Section 149(b) in The City of Nagpur Corporation Act, 1948

(b)to enter and inspect any stable, coach house or other place where there is reason to believe that there is any vehicle or animal liable to taxation under this Act or for which a licence has not been duly taken out.