Section 1(3)(a) in The Tamil Nadu Catering Establishments Act, 1958

[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(a) in The Tamil Nadu Catering Establishments Act, 1958

(a)It shall come into force on such [date] [Came into force on the 8th April 1959 in the areas specified in clause (a) of sub-section (3) of section 1.] as the State Government may, by notification, appoint-

(i)in the City of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.];

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State of Tamilnadu - Subsection

Section 1(3)(a) in The Tamil Nadu Catering Establishments Act, 1958