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 408] [Entire Act] State of Jharkhand - Subsection Section 408(3) in Jharkhand Municipal Act, 2011 (3)No person shall destroy, remove, deface, or, in any way, alter any such name or number put up, or paint any name or number different from that put up or painted by order of the municipality.
