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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(3)(a) in The Madras City Police Act, 1888

(a)When the order referred to in sub-section (2) is in force, any person who intends to convene or collect any assembly or meeting in any public place or to direct or promote any procession, shall make an application to the Commissioner for permission. The application shall be in such form and contain such particulars as may be specified by the Commissioner in this behalf and shall be made not less than five days prior to the date, on which the assembly or meeting is to be convened or collected or the procession is to be formed :