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[Cites 0, Cited by 0] [Section 66E(2)] [Section 66E] [Entire Act]

State of Tamilnadu - Subsection

Section 66E(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer together with one copy of the document to the commissioner.