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 170] [Entire Act] State of Haryana - Subsection Section 170(3) in The Haryana Municipal Act, 1973 (3)When any such premises have been fixed no person shall slaughter any such animal for sale within the municipality at any other place.
