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 Assam - Subsection Section 312(1) in Gauhati Municipal Corporation Act, 1971 (1)No person, shall without the general or special permission, in writing of the Commissioner, sell or expose for sale any animal or article in any municipal market.
