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 1] [Section 310] [Entire Act] State of Jharkhand - Subsection Section 310(3) in Jharkhand Municipal Act, 2011 (3). Any person who slaughters for sale any animal at any place other than the one fixed by the municipality shall be punishable with fine which may extend to two thousand rupees.
