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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

Madras Presidency - Subsection

Section 40A(3) in The Madras City Police Act, 1888

(3)Any person who contravenes the provisions of this section shall be liable to be ejected summarily from the enclosed place or building by any Police Officer and shall be punishable with fine which may extend to fifty rupees.