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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(a) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011

(a)for the conduct of religious or national festivals, which are customary and have been established by tradition and for the conduct of such festivals of social, cultural or public importance which are declared to be so by the District Magistrate;