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(2) in Jharkhand Municipal Act, 2011 (2)Nothing in sub-section (1) shall apply to meat or fish sold in any hotel or eating house for consumption on the premises.
