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[Cites 0, Cited by 6] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(ff) in The Mumbai Municipal Corporation Act, 1888

(ff)"eating-house" means any premises to which the Public are admitted and where any kind of food is prepared or supplied for consumption on the premises for the profit or gain of any person owning or having an interest in or managing such premises;