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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2) in Bihar Control of the use and Play of Loud Speakers Act, 1955

(2)The prescribed authority may grant or reject the application and, in granting such application, may impose any restriction or condition subject to which the applicant may use and play a loud-speaker.