Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 42 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349 42. No person shall spit in or upon such premises, except in such receptacles or places as are provided for such purpose.
