Section 9(2)(b) in The Bihar Maintenance of Public Order Act, 1949

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2)(b) in The Bihar Maintenance of Public Order Act, 1949

(b)On such application being made, the said prescribed authority may, for reasons to be recorded in writing, refuse a licence for the procession or issue a license specifying the names of the licencees and defining the conditions on which alone such procession is to be permitted to take place and otherwise giving effect to sub-clause (ii):

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 9(2)(b) in The Bihar Maintenance of Public Order Act, 1949