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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(18) in The Gujarat Provincial Municipal Corporations Act, 1949

(18)"eating house" means any premises to which the public or any section of the public are admitted and where any kind of flood is prepared or supplied for consumption on the premises or elsewhere for the profit or gain of any person owning or having an interest in or managing such premises;