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 312] [Entire Act] State of Jharkhand - Subsection Section 312(1) in Jharkhand Municipal Act, 2011 (1)No person shall, without the general or special permission, in writing, of the Municipal Commissioner or the Executive Officer, sell, or expose for sale, any article or animal in any municipal market within the municipal area.
