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 189] [Entire Act] State of Tripura - Subsection Section 189(3) in Tripura Municipal Act, 1994 (3)Any person slaughtering any animal or selling or exposing for sale the flesh or any such animal in any place or manner not duly authorised under this Act may be arrested by any police officer without a warrant.
