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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(4) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(4)Persons applying for boxing entertainment licence shall furnish full particulars of such entertainment to the Commissioner of Police at least 21 days prior to the date on which the entertainment is to take place, including the names of the Referees, Judges, Competitors, Assistant Surgeon, Time-keeper and Clerk or Official-in-charge of boxers.