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 200] [Entire Act] State of Haryana - Subsection Section 200(j) in The Haryana Municipal Act, 1973 (j)fix premises within the municipality in which the slaughter of animals of any particular kind not for sale, shall not be permitted and prohibit, except, in case of necessity such slaughter elsewhere within the municipality:
