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 41] [Entire Act] State of Haryana - Subsection Section 41(2) in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977 (2)If any part of the carcass is found to be diseased it shall be removed and the remainder passed fit for human consumption if it shows no symptoms of disease.
