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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Control of the Use & Play of Loud-Speakers Act, 1955

(2)The prescribed authority may grant or reject the application, and, in granting such application, may impose any restriction or condition subject to which the applicant may use and play a loud-speaker.