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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tamilnadu - Subsection

Section 150(1)(e) in The Coimbatore City Municipal Corporation Act, 1981

(e)require that any taxable carriage or animal which has not been registered or to which such token is not attached shall, if found in any public place, be detained at a place set apart for the purpose;