Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Karnataka - Subsection

Section 423(14) in Karnataka Municipal Corporations Act, 1976

(14)
(a)for the control and supervision of slaughter houses and of places used for skinning and cutting up of carcasses;
(b)for the control and supervision of the methods of slaughtering;
(c)for the control and supervision of butchers carrying on business in the city or at any slaughter-house outside the city provided or licensed by the corporation;