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[Cites 0, Cited by 0] [Section 71A] [Entire Act]

State of Tamilnadu - Subsection

Section 71A(2) in Chennai City Police Act, 1888

(2)Any Police-officer referred to in sub-section (1) may, subject to such rules as may be made in this behalf, seize any sound amplifier used in contravention of the terms and conditions of a licence granted under sub-section (1) and the Court trying an offence under this section may also direct the forfeiture of any sound amplifier so seized.]