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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(22) in The Coimbatore City Municipal Corporation Service Rules, 1987

(22)"Service" - "Service" shall mean any one of the following Corporation Services-
(a)General Services;
(b)Engineering and Water Supply Services;
(c)Town Planning Service;
(d)Medical Service;
(e)Educational Service; and
(f)Public Health Services;