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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Control of the Use & Play of Loud-Speakers Act, 1955

(2)Such police-officer or any Court before which the loud-speaker is produced may release it in favour of any person claiming to be entitled to the possession thereof on his executing a bond with or without sureties, to the satisfaction of the police officer or the Court, engaging to produce the loud-speaker whenever called upon to do so.