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 41] [Entire Act] State of Tamilnadu - Subsection Section 41(5) in Chennai City Police Act, 1888 (5)The Commissioner may, by order in writing, depute one or more Police-officers or other persons to be present in any such assembly, meeting or procession for the purpose of causing a report to be taken of the proceedings.
