Section 36(1)(a) in The Karnataka Police Act, 1963.

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(1)(a) in The Karnataka Police Act, 1963.

(a)the incidence or continuance in or upon any premises of,—

(i)any vocal or instrumental music,

(ii)sounds caused by the playing, beating, clashing, blowing or use in any manner whatsoever of any instrument, appliance or apparatus or contrivance which is capable of producing or reproducing sound, or

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State of Karnataka - Subsection

Section 36(1)(a) in The Karnataka Police Act, 1963.