Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(a) in Rajasthan Cinemas (Regulation) Act, 1952

(a)"Cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;
(aa)[ [Inserted by section 2 of the Rajasthan Act No. 21 of 1955, Published in the Rajasthan Gazetted, Part 4-A Extraordinary, dated 22.12.1955.] "Local Law" means a law relating to the establishment and powers of a local authority in force in any part of the State.