Section 308(1)(e) in The New Delhi Municipal Council Act, 1994

[Cites 0, Cited by 0] [Section 308(1)] [Section 308] [Entire Act]

NCT Delhi - Subsection

Section 308(1)(e) in The New Delhi Municipal Council Act, 1994

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

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NCT Delhi - Subsection

Section 308(1)(e) in The New Delhi Municipal Council Act, 1994