Legal Document View

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
[Cites 0, Cited by 0] [Section 403(1)] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)use [or permit to be used] [These words were inserted by Bombay 5 of 1938, Section 40.] any place without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] whether as a slaughter house or otherwise, for the slaughtering of any animal intended for human food to be consumed in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].