Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 134 in Police Regulations, Bengal , 1943

134. Prohibition of assembly or procession. [§ 12, Act V, 1861].

- If a police officer considers that an assembly or procession should be-prohibited, he should move the appropriate Magistrate to issue an order under section 144 of the Code of Criminal Procedure. No police officer as such has power to prohibit it.