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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(4) in The Gujarat Police Act, 1951

(4)The authority empowered under sub-section (1) may also by public notice temporarily reserve for public purpose any street or public place and prohibit person from entering the area so reserved, except under such conditions as may be prescribed by such authority.