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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011

(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely: -
(a)all matters expressly required or allowed by this Act to be prescribed; and
(b)all other matters which are or may be prescribed.