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State of Madhya Pradesh - Section

Section 10 in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983

10. Grant of licence.

- The licensing authority may, on receipt of an application under Rule 9 with the required documents and after having satisfied that all the rules have been complied with, grant a licence to the applicant on such terms and conditions and subject to such restrictions as the licensing authority may determine. The licence shall be in form II.