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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(7) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011

(7)Nothing in this section shall be deemed to compel the District Police Chief to permit any demonstration or procession, or assembly or meeting or festival, where he is satisfied that for considerations of public safety, convenience or security, such activity cannot be allowed.