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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Kolahal Niyantran Adhiniyam, 1985

(2)In all such cases where a loud-speaker is permitted to be operated, the prescribed authority may regulate the duration which shall not exceed six hours in any one day and shall be operated in such manner and during such time and under such conditions as may be prescribed to eliminate noise.