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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(1)(d) in The Uttarakhand Police Act, 2007

(d)It shall be the duty of any person intending to organize a procession on any road or street or thoroughfare or to convene a public meeting at any public place, to inform the District Magistrate, the District Superintendent of Police, and the Officer in-charge of the concerned Police Station;