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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(7) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(7)Any licence granted may be renewed at the discretion of the Commissioner:Provided that in the case of the temporary short-term licences, such renewal may be permissible only if the rules in this Part have been complied with.