Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 123] [Entire Act] State of Tamilnadu - Subsection Section 123(f) in The Coimbatore City Municipal Corporation Act, 1981 (f)such hospitals and dispensaries maintained by railway administration as may from time to time be notified by the Government, but not including residential quarters thereto;
