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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Tamilnadu - Subsection

Section 438(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)The Commissioner shall, from time to time, advertise in the local newspapers that copies of rules and by-laws are for sale and specify the place where and the person from whom and the price at which they are obtainable.