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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Bengal Presidency - Subsection

Section 39(1)(f) in The Calcutta Suburban Police Act, 1866

(f)for licensing, controlling, or in view to preventing obstruction, inconvenience or annoyance to residents or passengers in the vicinity, prohibiting the playing of music in streets or in public places other than public buildings and the precincts thereof;