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[Cites 0, Cited by 2] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(2) in Chhattisgarh Police Act, 2007

(2)The District Magistrate or Sub-Divisional Magistrate may grant the requisite permission with such conditions as he may deem appropriate :Provided that he may refuse to grant permission to convene or collect as assembly in such road, street or thoroughfare, or form a procession which would in his opinion, be likely to cause a breach of the peace.