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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Bengal Presidency - Subsection

Section 39(1)(ii) in The Calcutta Police Act, 1866

(ii)the location of the house or place of public resort and entertainment in respect of which such licence is required is unsuitable for the grant of such licence on the ground of congestion of traffic, want of adequate space for parking vehicles or difficulty in maintaining public peace, order or safety or on any other similar grounds.