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State of Punjab - Section

Section 44 in The Punjab Laws Act, 1872

44. Control of entry into towns of bands of armed men

. - No band of armed men shall enter into any city or town, except [ -] [The words 'with the consent and' were omitted by the Punjab Laws (Amendment) Act, 1878 (12 of 1878), section 6.] subject to rules to be from time to time, either generally or in any particular instance, prescribed by the State Government.