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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4)(c) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011

(c)The District Police Chief shall issue a licence to the person, association, organization, trust or body which have applied for use of the public way, imposing such conditions in the licence, as he may deem just and reasonable.