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[Cites 0, Cited by 0] [Section 312] [Entire Act]

State of Assam - Subsection

Section 312(2) in Gauhati Municipal Corporation Act, 1971

(2)Any person contravening the provisions of sub-section (1), and any animal of article exposed for sale by such person may be summarily removed from the market by or under the orders of the Commissioner or any employee of the Corporation authorised by the Commissioner in this behalf.