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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Haryana - Subsection

Section 94(v) in Punjab Cinemas (Regulation) Rules, 1952

(v)The licensee shall not, without the permission of the licensing authority, assign, sublet, nor otherwise transfer the licence or the licensed place or the cinematograph, nor shall be licensee, without permission as aforesaid, allow any other person during the period of currency of the licence to exhibit the film in the licensed place.