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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9)(ii) in Chennai City Municipal Corporation Act, 1919

(ii)any body corporate, or any firm or association carrying on business in the [State of Tamil Nadu] whether incorporated or not and whether its principal place of business is situated in the said State or not;]