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 242] [Entire Act] State of Gujarat - Subsection Section 242(2) in The Gujarat Municipalities Act, 1963 (2)No police officer, or officer, member or servant of the municipality including the pound-keeper shall, directly or indirectly, purchase any cattle at a sale under sub-section (1).
