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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

Madras Presidency - Subsection

Section 41(6)(c) in The Madras City Police Act, 1888

(c)when the order referred to in sub-section (2) is in force, convenes or collects any assembly or meeting or directs or promotes any procession-
(i)without the permission of the Commissioner under clause (b) of sub-section (3), or
(ii)in contravention of any of the conditions subject to which the permission was granted under that clause, shall be liable, on conviction, to a fine not exceeding one hundred rupees.