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[Cites 0, Cited by 0] [Section 41(7)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(7)(c) in Chennai City Police Act, 1888

(c)if such person does not reside in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and his address elsewhere is known to the Commissioner, by sending the same to him by post registered; or