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] [Section 255] [Entire Act] State of Chattisgarh - Subsection Section 255(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)Nothing in sub-section (1) shall apply to meal or fish sold in any hotel or eating-house for consumption on the premises.
