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 376] [Entire Act] State of Jharkhand - Subsection Section 376(3) in Jharkhand Municipal Act, 2011 (3)Where any dead animal does not belong to any person, the Municipal Commissioner or the Executive Officer shall act immediately for causing the carcass to be removed and disposed .
