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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Nagpur Province - Subsection

Section 5(18) in The City of Nagpur Corporation Act, 1948

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