Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41A(1)] [Section 41A] [Entire Act]

Madras Presidency - Subsection

Section 41A(1)(a) in The Madras City Police Act, 1888

(a)The Commissioner may, whenever he considers it necessary so to do for the preservation of the public peace or public safety or for the maintenance of public order, by order in writing prohibit the holding of, or taking part in, any drill,training or assembly, with arms or in uniform resembling that of Armed Forces of the Union or Police-force, whether in a public or private place, or the carrying of arms in any procession.