Section 4(3) in The Prevention of Seditious Meetings Act, 1911

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Union of India - Subsection

Section 4(3) in The Prevention of Seditious Meetings Act, 1911

(3)Exception.Nothing in this section shall apply to any public meeting held under any statutory or other express legal authority, or to public meetings convened by a Sheriff, or to any public meetings or class of public meetings exempted for that purpose by the State Government by general or special order.

[Punjab, Haryana and Chandigarh].In its application to the States of Punjab and Haryana and Union territory of Chandigarh, in sub-S. (2) of Section 4, for the words Magistrate of the first class, substitute Executive Magistrates of the first class.[see Punjab Act 25 of 1964 and Central Act 31 of 1966.]

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Union of India - Subsection

Section 4(3) in The Prevention of Seditious Meetings Act, 1911