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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Tamilnadu - Subsection

Section 438(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)The Commissioner shall publish lists of offences and fines under this Act and the rules and by-laws made under it and shall cause printed copies thereof to be sold to any applicant on payment of a fixed price.