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[Cites 0, Cited by 0] [Section 5D] [Entire Act]

State of Maharashtra - Subsection

Section 5D(3) in The Markets and Fairs Act, 1862

(3)If a proclamation is issued, it shall be fixed in a conspicuous place in the village or town in or near to which the market or fair to be closed is held, and a copy of the same shall be affixed at the police station within the jurisdiction of which the village or town is situated.