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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Cinemas (Regulation) Rules, 1972

(1)The licensing authority shall on the expiry of the period for the receipt of the objections submit a report to Government in Form C alongwith his recommendations whether a no objection certificate should be granted or not.