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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Bengal Presidency - Subsection

Section 135(i) in Police Regulations, Bengal , 1943

(i)he shall obtain from the District or Subdivisional Magistrate a statement in writing that, in the judgment of such Magistrate, the assembly or procession is likely, if held during a certain period and uncontrolled, to cause a breach of the peace,