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] [Entire Act] State of Uttar Pradesh - Section Section 9 in The U.P. Cinematograph Rules, 1951 9. Licence for permanent building. - A licence for cinematograph exhibition may be granted by the Licensing Authority in respect of permanent building for a period not exceeding three years, renewable on expiry for a similar period of not more than three years at a time.]
