Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 304] [Entire Act] State of Jammu-Kashmir - Subsection Section 304(3) in Jammu and Kashmir Municipal Corporation Act, 2000 (3)No damages shall be payable in respect of any dog or other animals destroyed or otherwise disposed of under this section.
