Section 4(1)(a) in The Prevention of Seditious Meetings Act, 1911

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Union of India - Subsection

Section 4(1)(a) in The Prevention of Seditious Meetings Act, 1911

(a)unless written notice of the intention to hold such meeting and of the time and place of such meeting has been given to the District Magistrate or the Commissioner of Police, as the case may be, at least three days previously; or

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Union of India - Subsection

Section 4(1)(a) in The Prevention of Seditious Meetings Act, 1911