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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Haryana - Subsection

Section 7A(3) in Punjab Cinemas (Regulation) Act, 1952

(3)If the licensing authority is satisfied that the increase in the rates for admission to the cinematograph exhibition will not unreasonably affect the purchaser of the cinematograph exhibition tickets, it may, for reasons to be recorded in writing grant the approval for such increase :Provided that such approval shall not be granted by the licensing authority more than twice a year.