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 368] [Entire Act] State of Jharkhand - Subsection Section 368(n) in Jharkhand Municipal Act, 2011 (n)the disposal of any refuse, waste matter or other matter or thing, which has been contaminated with or exposed to infection or contagion.
