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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(10) in Telangana Towns Nuisances Act, 1889

(10)Whoever uses any sound amplifier except at such times and places and subject to such conditions as shall, from time to time, be allowed by an officer of the Police Department not below the rank of a Deputy Superintendent of Police.