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[Cites 0, Cited by 0] [Section 433] [Entire Act]

State of Tamilnadu - Subsection

Section 433(24) in The Madurai City Municipal Corporation Act, 1971

(24)for prevention of the sale or exposure for sale of unwholesome meat, fish, or provisions and securing the efficient inspection and sanitary regulation of shops or places in which articles intended for human food are kept or sold;