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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in The Rajasthan Police Act, 2007

(2)the District Magistrate or the officer authorised by him may grant the requisite permission with such conditions as he may deem appropriate:Provided that he may refuse to grant permission to convene or collect an assembly in any such road, street or thoroughfare, or form a procession which would, in his opinion, be likely to cause a breach of the peace.