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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Bengal Presidency - Subsection

Section 62(1)(f) in The Calcutta Police Act, 1866

(f)for licensing, controlling or, in view to preventing obstruction, inconvenience or annoyance to residents or passengers in the vecinity, prohibiting the playing of music in streets or in public places other than public buildings and the precincts thereof;