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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(b) in Hyderabad City Police Act, 1348F

(b)without any application at the expenses of any person for whose profit or benefit any work on a large scale is done or any public amusement is held when it is likely to cause inconvenience in traffic or attract a large concourse or crowd of people.