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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(3)(b) in The Madras City Police Act, 1888

(b)On receipt of the application under clause (a), the Commissioner may, by order in writing served in the manner specified in sub-section (7), grant permission to convene or collect the assembly or meeting or to direct or promote the procession subject to such conditions as he may specify or refuse to grant such permission.