Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4B] [Entire Act] State of Uttar Pradesh - Subsection Section 4B(1) in U.P. Cinemas (Regulation) Act, 1955 (1)A license required for the entertainments, as provided in Section 3 may be granted by the licensing authority for a period not exceeding five years,
