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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(1)(a) in The Uttarakhand Police Act, 2007

(a)Regulating places of public amusement and public entertainment and, if necessary in the interest of general public, prohibiting any such places of public amusement and public entertainment for ensuring the safety and well-being of persons, likely to be affected;