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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Foreigners Order, 1948

(2)Where any premises have been closed under this paragraph the occupier or person having control of the premises shall not occupy or control any other premises which are used for the sale of refreshments, or as a place of public resort or entertainment, or as a club without the consent of the civil authority of the area in which the premises are situate.