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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(i) in Punjab Cinemas (Regulation) Rules, 1952

(i)[A three years] [Punjab Government Gazetted Legislative Supplement Part III, dated 28.11.1961.] licence shall only be granted or renewed in respect of building which as regards its location structure, fittings, electrical and other equipment complies with the provisions of the rules in this part.