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 171] [Entire Act] State of Jharkhand - Subsection Section 171(3) in Jharkhand Municipal Act, 2011 (3)No person shall broadcast any advertisement, except on radio or television, without the permission, in writing, of the Municipal Commissioner or the Executive Officer,
