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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(3) in Chhattisgarh Police Act, 2007

(3)Any police officer on whom the responsibility to regulate a public assembly or procession is enjoined upon, may stop any procession which docs not possess the permission referred to in sub-section (2) or which, in his opinion, violates the conditions of the permission, and may order any such procession or any such assembly to disperse.