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[Cites 0, Cited by 0] [Section 309(1)] [Section 309] [Entire Act]

State of Haryana - Subsection

Section 309(1)(e) in Haryana Municipal Corporation Act, 1994

(e)at any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum to tomtom, or blow a horn or trumpet, or beat any utensil, or sound any brass or other instrument, or play any music; or