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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2) in Karnataka Police Act, 1963

(2)The provisions of sub-section (1) shall be applicable to such area from such date as the Government may by notification in the official Gazette specify. On the application of subsection (1) to any area, no local authority shall, notwithstanding anything contained in any other law, be competent to grant a licence for the use of loudspeakers or other apparatus for amplifying any musical or other sound.