Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(1) in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977

(1)No person shall remove or cause to be removed from the slaughter-house any carcass or meat except in a clean receptacle and covered in such manner as to be screened from public view and adequately protected against flies and dust.