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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Tamilnadu - Subsection

Section 317(1) in Chennai City Municipal Corporation Act, 1919

(1)Articles of food, animal, poultry, fish, utensils, or vessels seized under section 314, and not destroyed under section 316 shall, as soon as possible, be produced before a magistrate.