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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(3)For periods not exceeding two weeks at a time, a special temporary short-term licence may be granted in respect of a building or enclosed premises where the total number of persons to be accommodated at any one time does not exceed one thousand.