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[Cites 0, Cited by 0] [Section 412A] [Entire Act]

State of Maharashtra - Subsection

Section 412A(a) in The Mumbai Municipal Corporation Act, 1888

(a)carry on within [Brihan Mumbai] the trade or business of a dealer in Or importer or seller or hawker of milk, [butter [ghee] [These words were inserted by Bombay 6 of 1916, Section 8.] or other milk products];