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

State of Odisha - Subsection

Section 2(33) in The Orissa Municipal Corporation Act, 2003

(33)"eating house" means any premises to which the public or any section of the public are admitted and where food is prepared, supplied or sold for consumption on or outside the premises for the profit or gain of any person owning or having an interest in or managing such premises;