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[Cites 0, Cited by 1] [Section 231] [Entire Act]

Bombay Presidency - Subsection

Section 231(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)any article whatsoever hawked or exposed for sale in a public place or in any public street in contravention of the provisions of this Act and any vehicle, package, box or any other thing in or on which such article is placed.