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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(2) in The Meghalaya Cinemas (Regulation) Rules

(2)[ No permanent cinema house shall be allowed within a distance of two hundred and fifty metres from the existing hospital, educational institutions, place of worship, cremation grounds, grave-yards, cemetery or other standing permanent Cinema House.] [Amended vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1990.]