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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Punjab - Subsection

Section 323(1)(e) in The Punjab Municipal Corporation Act, 1976

(e)at any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum or tomtom, or blow a horn or trumpet or beat any utensil, or sound any brass or other instrument, or play any music ; or