Section 43(1)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

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State of Tamilnadu - Subsection

Section 43(1)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(b)that the enclosed place or building has been used for other purposes of public resort or entertainment than that for which the licence was granted; or

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State of Tamilnadu - Subsection

Section 43(1)(b) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888