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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(7) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(7)No person, other than the licensee or manager or the person in charge named in the licence, shall carry on any exhibition, performance, or other business in the place or building without the permission in writing of the Commissioner.