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 1] [Entire Act] State of Jharkhand - Section Section 20 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 20. Power to make rules. - The state Government may, by notification in the official Gazette, make rules for the purpose of carrying out the provisions of this Act.
