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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] Madras Presidency - Subsection Section 34(4) in The Madras City Police Act, 1888 (4)The forfeiture of the deposit shall not be a bar for proceeding against the holder of the licence under the provisions of Section 76.
