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[Cites 0, Cited by 0] [Section 371] [Entire Act]

State of Tamilnadu - Subsection

Section 371(2) in Chennai City Municipal Corporation Act, 1919

(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the municipal fund or to [any deed of contract] [Substituted for the words 'any contract' by section 184(H) by Act X of 1936.].