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[Cites 0, Cited by 0] [Section 360] [Entire Act]

State of Tamilnadu - Subsection

Section 360(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)Every application for a licence for the use of any place for the purpose of storing or selling explosives, timber or other combustible materials shall contain a statement showing the boundaries and measurement of such place.