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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1) in Kerala Police Act, 2011

(1)The District Police Chief may, if in his considered opinion, such action is justified in the interest of maintenance of law and order or preservation of public peace or public safety, by notification proclaimed, permit, control or regulate any public assembly or procession in any manner.