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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Tamilnadu - Subsection Section 46(g) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888 (g)the licensee shall make arrangements for parking of vehicles and there shall not be any obstruction to the traffic;
