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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(11) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(11)The licensee shall, so far as lies in his power, comply with any suggestion or instruction which may, from time to time, be given by the Commissioner or by any Police-officer acting on his behalf for the public safety and convenience or for the preservation of the public peace.