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 2] [Entire Act]

Union of India - Subsection

Section 2(xxix) in Cantonments Act, 1924

(xxix)"private slaughter-house" means a slaughter-house which is not maintained by a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] and which is licensed by a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] under the provisions of this Act;