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[Cites 0, Cited by 0] [Section 400] [Entire Act]

State of Tamilnadu - Subsection

Section 400(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Articles of food, animal, poultry, fish, utensils, or vessels, seized under section 391 or section 397 and not destroyed under section 399 shall as soon as possible be produced before a magistrate.