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

State of Maharashtra - Subsection

Section 3(ee) in The Mumbai Municipal Corporation Act, 1888

(ee)[ "bakehouse" means any place in which are baked bread, biscuits or confectionery, from the baking or selling of which a profit is derived; [Clauses (ee), (ff) and (gg) were inserted by Bombay 1 of 1916, Section 2.]