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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(25) in The Bombay Shops and Establishments Act, 1948

(25)"Restaurant or eating house" means any premises in which is carried on wholly or principally the business of the supply of meals or refreshments to the public or a class if the public for consumption on the premises;