Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 35] [Section 37] [Entire Act]

Bombay Presidency - Subsection

Section 37(3) in Bombay Police Act, 1951

(3)The authority empowered under sub-section (1) may also by order in writing prohibit any assembly or procession whenever and for so long as it considers such prohibition to be necessary for the preservation of the public order:Provided that no such prohibition shall remain in force for more than fifteen days without the sanction of the State Government.