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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of Tamilnadu - Subsection

Section 349(21) in Chennai City Municipal Corporation Act, 1919

(21)for the prevention of the sale or exposure for sale of unwholesome meat, fish or provisions and securing the efficient inspection and sanitary regulation of shops in which articles intended for human food are kept or sold;