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[Cites 0, Cited by 0] [Section 41(9)] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(9)(b) in The Madras City Police Act, 1888

(b)a place in which an assembly or meeting is held may be a public place notwithstanding that it is held in a private place and notwithstanding that admission thereto may have been restricted by ticket or otherwise."