Section 41A(1)(b) in The Madras City Police Act, 1888

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Madras Presidency - Subsection

Section 41A(1)(b) in The Madras City Police Act, 1888

(b)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--

(i)the use of gestures or mimetic representations or playing of tapes or gramaphone records or other instruments in which speeches or songs are recorded, or

(ii)the preparation, exhibition or dissemination of pictures, symbols, placards, signs, visible representations or any other object or thing,

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Madras Presidency - Subsection

Section 41A(1)(b) in The Madras City Police Act, 1888