Section 33(13)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

[Cites 0, Cited by 0] [Section 33(13)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(13)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(b)that the enclosed place, or building has been used for other purposes of public resort or entertainment than that for which the licence was granted; or

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State of Tamilnadu - Subsection

Section 33(13)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888