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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Maharashtra - Subsection

Section 133(c) in Maharashtra Cinemas (Regulation) Rules, 1966

(c)the adoption of such other measures for better ventilation as may be specified in the notice, and the licensee shall be bound forthwith to comply with any such direction and on failure to do so, his licence shall be liable to instant suspension or cancellation.