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 172] [Entire Act] State of Himachal Pradesh - Subsection Section 172(3) in The Himachal Pradesh Municipal Corporation Act, 1994 (3)When any such premises have been fixed no person shall slaughter any such animal for sale within the municipal area at any other place.
