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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Madhya Pradesh - Subsection

Section 123(2) in The M.P. Cinemas (Regulation) Rules, 1972

(2)Notwithstanding the provisions of sub-rule (1), the cinema licence shall be liable to immediate suspension or cancellation by the licensing authority, if, in the opinion of the licensing authority the appliances in the cinema for protection against for extinguishing fire are inadequate or in any way insufficient or in unsatisfactory condition.