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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(o) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(o)the licensee shall extend all facilities to the inspection staff and any defects pointed out then and there by them shall be rectified, failing which his licence is liable to be cancelled.