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[Cites 0, Cited by 4] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Police Act, 1861

(3)On such application being made, he may issue a license specifying the names of the licensees and defining the conditions on which alone such assembly or such possession is to be permitted to take place and otherwise giving effect to this section:Provided that no fee shall be charged on the application for, or grant of, any such licence.