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[Cites 0, Cited by 1] [Section 41A(1)] [Section 41A] [Entire Act]

State of Tamilnadu - Subsection

Section 41A(1)(a) in Chennai City Police Act, 1888

(a)The Commissioner may, whenever he considers it necessary so to do for the preservation of the public peace or public safety or for the maintenance of public order, by order in writing, prohibit the holding of, or taking part in, any drill with arms or training with arms by five or more persons in any place, whether public or private, or the carrying of arms in any procession.