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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(3) in The Police Act, 1983

(3)On such application being made, he may issue a licence specifying the names of the licensees and defining the conditions on which alone such assembly or such procession is to be permitted to take place and otherwise giving effect to this section; Provided that, no fee shall be charged on the application for, or grant of, any such licence.