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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(gg) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(gg)[ "Multiplex" means the building wherein a minimum of two theatres together with or without multi activities on commercial basis or with Malls;] [Inserted by SRO A-17/2009, dated 20.5.2009, w.r.e.f. 1.1.2007.]