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 71] [Entire Act] State of Jharkhand - Subsection Section 71(g) in Bihar Coal Mining Area Development Authority Rules, 1988 (g)No person shall use for residential purpose or for keeping animals in any room or place in which sweetmeat, confectionary, bakries or readymade food are kept for sale.
