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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tamilnadu - Subsection

Section 150(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)prescribe the form to be used and the conditions to be complied with in the making of application for the registration of such carriage or animal and the procedure in the matter of such application;