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] [Entire Act] State of Haryana - Section Section 29 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977 29. No person shall slaughter an animal in the slaughter house, unless his name is registered as a slaughterman under bye-law 21.
