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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1)(n) in Maharashtra Police Act

(n)licensing, controlling or, in order to prevent the obstruction, inconvenience, annoyance, risk, danger or damage of the residents of passengers in the vicinity, prohibiting the playing of music, the beating of drums, tom-toms or other instruments and the blowing or sounding of horns or other noisy instruments in or near streets or public places;