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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Dramatic Performances Act, 1961

(1)Whenever the State Government is satisfied that any play, pantomime or other drama which is being performed or is about to be performed in a public place, is an objectionable dramatic performance, it may, by order stating the grounds on which it considers the performance objectionable, prohibit the whole or any part of the performance.