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[Cites 0, Cited by 0] [Section 432(13)] [Section 432] [Entire Act]

State of Tamilnadu - Subsection

Section 432(13)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)for the regulation of licensing of hotels, restaurants, eating-houses, stalls, cafes, refreshment-rooms, coffee-houses and any premises to which the public are admitted for the consumption of any food or drink or any place where an article of food or drink is exposed for sale;