Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(4)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(b)The licensee shall cause a board to be hung in a prominent place in the licensed premises, the maximum number of persons who can be accommodated in the building under these rules: