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 377] [Entire Act] State of Assam - Subsection Section 377(2) in Gauhati Municipal Corporation Act, 1971 (2)No person shall wilfully or negligently extinguish the light of any lamp set up in any public street or any public place.
