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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Tamilnadu - Subsection

Section 79(2)(ii) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(ii)owing to the other reasons to be recorded in writing a fee of rupees [four hundred] [Substituted by G. O. Ms. No. 934, Home, dated 28th June 1993.] shall be charged for such further inspection and such fee shall be paid by the licensee [into a Government treasury under the head of account referred to in rule 44(1) in Part II of these rules within 15 days from the date of the receipt of a demand from the Chief Electrical Inspector] [Substituted by G. O. Ms. No. 934, Home, dated 28th June 1993.].