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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Goa - Subsection

Section 220(1)(f) in The City of Panaji Corporation Act, 2002

(f)carrying on any of the prescribed trades or operations connected therewith, or any trade or operation which in the opinion of the Commissioner is dangerous to life, health or property or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, it is carried on.