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Madras Presidency - Section

Section 36 in The Madras City Police Act, 1888

36. - Conditions for issue of licences under Sections 34 and 35

Licences under the last two preceding sections may be granted by the Commissioner upon such conditions as he, subject to the control and direction of the State Government, may prescribe, and for such period not exceeding one year as may be stated in the licence.