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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of West Bengal - Subsection

Section 440(4) in The Calcutta Municipal Corporation Act, 1980

(4)If any place is used for the sale of flesh, fish or poultry in contravention of the provisions of this section, the Municipal Commissioner may stop the use thereof by such means as he may consider necessary.