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 2] [Entire Act] State of Jharkhand - Subsection Section 2(xxx) in Bihar Coal Mining Area Development Authority Rules, 1988 (xxx)"Rubbish" includes broken brick, mortar, broken glass, kitchen or stable refuse and refuse of any kind which is not included in the term offensive matter.
