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 388] [Entire Act] State of Tamilnadu - Subsection Section 388(b) in The Madurai City Municipal Corporation Act, 1971 (b)fixing the days and the hours on and during which any market, bazaar or slaughter-house may be held or kept for use;
