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[Cites 0, Cited by 0] [Section 223(2)] [Section 223] [Entire Act]

State of Assam - Subsection

Section 223(2)(a) in Assam Municipal Act, 1956

(a)refuse a license for the maintenance of a market lawfully established on the date of such order coming into force, if application be made within six months from such date except on the ground that the place where the market is established fails to comply with any conditions prescribed by or made under this Act; or