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 243] [Entire Act] State of Gujarat - Subsection Section 243(1) in The Gujarat Municipalities Act, 1963 (1)The pound-fee chargeable shall be such as the State Government may from time to time by notification in the Official Gazette specify for each kind of cattle.
