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[Cites 0, Cited by 0] [Section 234(3)] [Section 234] [Entire Act]

State of Tamilnadu - Subsection

Section 234(3)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)deposit rubbish in any vehicle or vessel intended for the removal of filth except for the purpose of deodorizing or disinfecting the filth.