Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1) in Punjab Cinemas (Regulation) Act, 1952

(1)The licensing authority shall not grant a licence under this Act unless it is satisfied that -
(a)the rules made under this Act have been complied with; and
(b)adequate precautions have been taken in the place, in respect of which the licence is to be given to provide for the safety of the persons attending exhibitions therein.