Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] Union of India - Subsection Section 30(3) in The Delhi Police Act, 1978 (3)The Commissioner of Police may, by notification publicly promulgated, prohibit any assembly or procession. whenever and for such time as he considers such prohibition to be necessary for the preservation of the public order.
