Section 2(2) in The Prevention of Seditious Meetings Act, 1911
(2)A notification made under sub-section (1) shall not remain in force for more than six months, but nothing in this sub-section shall be deemed to prevent the State Government [- - -] [The words "with the previous sanction of the G.G. in C." repealed by A.O.1937.] from making any further notifications in respect of the same area from time to time as it may think fit.
