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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(9) in The M.P. Public Health Act, 1949

(9)any noise caused by beating a drum or tom-tom, blowing a horn or trumpet or beating or sounding any other instrument including a gramophone, a wireless receiver, a loudspeaker or other electrically operated means of producing or reproducing sound, when such noise is nuisance to the neighbourhood or public in general.