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

State of Haryana - Subsection

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

(vii)[ The licensed premises shall not be used for any purposes other than an exhibition by means of cinematograph, without the prior permission, in writing, of the District Magistrate.] [Punjab Government Gazetted Legislative Supplement Part III, dated 7.12.1954.].