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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(3) in Hyderabad City Police Act, 1348F

(3)Powers to prohibit assembly and procession:-The Commissioner of City Police, Hyderabad may, at any time by order in writing prohibit every kind of assembly or procession for such time as may appear to him to be necessary and proper for preservation of peace and public safety; but no such prohibitory order shall remain in force for a period exceeding one week without the sanction of the Government.