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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Madras Presidency - Subsection

Section 3(10) in The Madras Towns Nuisances Act, 1889

(10)Unauthorized use of sound amplifiers in public places - Whoever uses any sound amplifier except at such times and places and subject to such conditions as shall, from time to time, be allowed by an officer of the Police Department (not below the rank of a Deputy Superintendent of Police.)