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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(4) in The Madras City Police Act, 1888

(4)Except in cases where immediate action is necessary for the preservation of the public peace or public safety no order refusing to grant permission shall be passed under clause (b) of sub-section (3) without giving the person concerned an opportunity of appearing before the Commissioner either in person or by pleader and showing cause against the order refusing to grant permission and the Commissioner shall record in writing the reasons for such order.