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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(5) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F

(5)The District Superintendent of Police or Assistant District Superintendent of Police may on likelihood of breach in connection with any procession prohibit or impose restrictions on keeping arms including fire-arms and using bullet and lead shots on the occasion of assemblies and processions on public roads or public streets or thoroughfares.