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 315] [Entire Act] State of Jharkhand - Subsection Section 315(2) in Jharkhand Municipal Act, 2011 (2)Any person who slaughters for sale any animal at any place within municipality, other than the one fixed by the municipality under this section 310 shall be punishable with fine which may extend to two thousand rupees.
