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State of Jharkhand - Section

Section 4 in Bihar Control of the use and Play of Loud Speakers Act, 1955

4. Exemption.

- Notwithstanding anything contained in clauses (a), (b) and (c) of section 3, a loud-speaker may be used and played with the permission in writing of the prescribed authority for any cultural, educational or humanitarian purposes connected with the maintenance of law and order.