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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(ii) in Kerala Police Act, 1960

(ii)require by general or special notice on being satisfied that any person or class of persons intend to convene or collect an assembly in any street or to form a procession which would in his judgment, if uncontrol1ed, be likely to cause a breach of the peace, that the persons convening or collecting such assembly or directing or promoting such procession shall not do so witho ut applying for and obtaining a license;