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[Cites 0, Cited by 1] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(2) in The Madras City Police Act, 1888

(2)Subject to the provisions of sub-sections (3) and (4), the Commissioner may, by order in writing, prohibit any assembly, meeting or procession if he considers such prohibition to be necessary for the preservation of the public peace or public safety :Provided that no order under this sub-section shall, without the sanction of the State Government, remain in force for more than fifteen days from the date on which such order takes effect.