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[Cites 0, Cited by 0] [Section 464] [Entire Act]

State of Jharkhand - Subsection

Section 464(4) in Jharkhand Municipal Act, 2011

(4)If any place is used for the sale of flesh, fish or poultry intended for human food in contravention of the provisions of this section, the Municipal Commissioner or the Executive Officer may stop the use of such place in such manner, as he may consider necessary.