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[Cites 0, Cited by 0] [Section 397(1)] [Section 397] [Entire Act]

NCT Delhi - Subsection

Section 397(1)(e) in The Delhi Municipal Corporation Act, 1957

(e)at any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum or tom-tom, or blow a horn or trumpet, or beat any utensil, or sound any brass or other instrument, or play any music; or