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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(c) in Andhra Pradesh Cinemas (Regulation) Act, 1955

(c)the grant of permission to install any machinery in any place or building, shall apply to the construction or reconstruction of, or the use of, or the installation of any machinery in, any place or building to be used exclusively for the holding of cinematograph exhibitions; and in every such case, an application for licence or permission referred to in any of the clauses (a) to (c) above shall be made to the licensing authority under this Act, in accordance with the rules made in this behalf under this Act.