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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(c) in Tamil Nadu Places of Public Resort Act, 1888

(c)[ that the applicant has duly given the undertaking and furnished the security deposit referred to in section 4-A, [Inserted by Tamil Nadu Places of Public Resort (Amendment) Act, 1981 (Tamil Nadu Act 54 of 1981).]