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 381] [Entire Act] State of Gujarat - Subsection Section 381(a) in The Gujarat Provincial Municipal Corporations Act, 1949 (a)any four-footed animal or any meat or fish intended for human food, in any place other than a municipal or private market;
