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] [Entire Act] State of Kerala - Section Section 338 in Kerala Municipality Act, 1994 338. Prohibition of disposal of skin. - No person shall deposit the skin or otherwise dispose of the carcass of any dead animal at a place not provided for the purpose.
