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 325] [Entire Act] State of Jharkhand - Subsection Section 325(4) in Jharkhand Municipal Act, 2011 (4)No claim for compensation or damage shall be entertained from any person in respect of any animal or article destroyed under sub-section (1) or (3).
