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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3) in The Karnataka Police Act, 1963.

(3)The authority empowered under sub-section (1), may also by order in writing prohibit any assembly or procession whenever and, for so long as it considers such prohibition to be necessary, for the preservation of the public order:Provided that no such prohibition shall remain in force for more than fifteen days without the sanction of the Government.