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 345] [Entire Act] State of Bihar - Subsection Section 345(4) in The Bihar Municipal Act, 2007 (4)If any place is used for the sale of flesh, fish or poultry intended for human food in contravention of the provisions of this Section, the Chief Municipal Officer may stop the use of such place in such manner as he may consider necessary.
