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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Kolahal Niyantran Adhiniyam, 1985

(2)The prescribed authority, on being satisfied that in its opinion it is necessary in public interest so to do, by an order in writing, recording reasons therefor, prohibit noise of any kind in any place at any other time.