Section 9(2)(ii) in The Bihar Maintenance of Public Order Act, 1949

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State of Bihar - Subsection

Section 9(2)(ii) in The Bihar Maintenance of Public Order Act, 1949

(ii)If in the opinion of the State Government the requirement of a situation in any area or place is such that a public procession, if uncontrolled, is likely to be prejudicial to the maintenance of public order, it may, by general or special order direct that in the said area or place specified in the order, no procession except marriage or funeral procession, shall be permitted unless the persons organising, promoting or directing the procession apply for and obtain a license from the authority prescribed in this behalf by the State Government.

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State of Bihar - Subsection

Section 9(2)(ii) in The Bihar Maintenance of Public Order Act, 1949