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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(6)(b) in Chennai City Police Act, 1888

(b)contravenes the conditions of any licence under sub-section (1), or
(bb)[ fails to give prior notice referred to in sub-section (4-A), or] [Clause (bb) was inserted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.]