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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(2)(b) in Maharashtra Cinemas (Regulation) Rules, 1966

(b)No quasi-permanent cinema shall be allowed in the cities of Bombay, Pune, Nagpur, Solapur and Kolhapur, and in other cities or towns having a population not exceeding one lakh if in any such city or town there is already a permanent cinema in the proportion of one to every ten thousand population. In the case of any city or town having a population exceeding one lakh, quasi-permanent cinemas maybe allowed in the proportion of one cinema for every twenty thousand population as is in excess of one lakh.