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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

Bengal Presidency - Subsection

Section 39A(4) in The Calcutta Suburban Police Act, 1866

(4)The Commissioner of Police may also, by order in writing prohibit any procession or public assembly, whenever and for so long as he considers such prohibition to be necessary for the preservation of the public peace or public safety:Provided that no such prohibition shall remain in force for more than seven days without the sanction of the State Government.