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 268] [Entire Act] State of Chattisgarh - Subsection Section 268(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)The officer destroying any animal, food, drink, drug, utensil or vessel under sub-section (1) shall report such destruction to the Health Officer.
